Section 21(2) in Tamil Nadu Homeopathy System of Medicine and Practitioners of Homeopathy Act, 1971
(2)For the purpose of any such inquiry or of any appeal under clause (a) of sub-section (1) of section 20, the council or any committee thereof elected as aforesaid shall be deemed to be a Court within the meaning of the Indian Evidence Act, 1872 (Central Act I of 1872), and shall exercise all the powers of a Commissioner appointed under the Public Servants (Inquiries) Act, 1850 (Central Act XXXVII of 1850), and such inquiries and appeals 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 (Central Act XXXVII of 1850).
