Section 10 in The Gujarat Universities Services Tribunal Act, 1983
10. Tribunal to have powers of Court.
(1)For the purpose of exercising its jurisdiction under this Act, the Tribunal shall have same powers as are vested in a Civil Court under the Code of Civil Procedure 1908 (V of 1908) in respect of the following matters namely:-(a)summoning and enforcing the attendance of any person and examining on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for the examination of witnesses;(d)such other matters as may be prescribed.(2)The Tribunal shall be deemed to be a Court for the purpose of Section 5 of the Limitation Act, 1963 (36 of 1963).
