Section 53(4) in North East Frontier Technical University (Neftu) Arunachal Pradesh Act, 2014
(4)Every inquiring authority appoint under sub section(3) shall while performing its functions under this Act have all the powers of Civil Court under the code of civil procedure, 1908 trying a suit and in particulars in respect of the following matters, namely(a)summoning and enforcing {he attendance of any witness and examining him on oath :(b)requiring the discovery and production of any documents ;(c)requisitioning any public record or copy thereof from any office :(d)receiving evidence on affidavits :(e)any other matters which may be prescribed.
