Section 169 in The Himachal Pradesh Panchayati Raj Act, 1994
169. Power of the authorized officer.
- The authorised officer shall have the powers which are vested in a Court under the Code of Civil Procedure, 1908 (5 of 1908) when trying a suit in respect of the following matters:-(a)discovery and inspections;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commissions for the examination of witnesses;and may summon and examine suo-motu any person whose evidence appears to him to be material and shall be deemed to be a Court within the meaning of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).Explanation. - For the purpose of enforcing the attendance of witnesses, the local limits of the jurisdiction of the authorised officer shall be the limits of the State of Himachal Pradesh.
