Section 4E in Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, etc.,) Act, 1990
4E. [ Tahasildar and the Verification Committee to exercise the powers of the Civil Court. [Inserted by Act 7 of 2012 w.e.f. 22.06.2012.]
- Tahasildar and the Verification Committee, while holding enquiry under this Act, shall have all the powers of a Civil Court while trying a suit under Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) and in particular in respect of following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on Oath;(b)discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any Court or office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matter which may be prescribed;]
