Section 42 in Himachal Pradesh Para-Veterinary Council Act, 2010
42. Procedure in in-quires.
- For the purpose of any inquiry under the provisions of this Act, the Council or any committee appointed under subsection (1) of section 17 shall be deemed to be a court within the meaning of the Indian Evidence Act, 1872(1 of 1872) and the Code of Civil Procedure 1908 (5 of 1908) and shall exercise all powers of Commissioner appointed under the Public Servants (Inquiries) Act, 1850 (37 of 1850) and such inquiries shall be conducted, as far as may be, in accordance with the provisions of section 5 and sections 8 to 20 of the Public Servants (Inquiries) Act, 1850 (37 of 1850).
