Section 11 in The Jharkhand Education Tribunal Act, 2005
11. Procedure and powers of Tribunal.
(1)The Tribunal shall not be bound by the procedure-laid down in the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and subject to the other provisions of this Act and of any rules made by the State Government. The Tribunal shall have power to regulate its own procedure including the fixing of places and time of its inquiry and whether to sit in public or in private.(2)The Tribunal shall decide every application made to it as expeditiously as possible. Ordinarily every application shall be decided after a perusal of relevant documents and written representations and hearing such oral arguments as may be advanced. After hearing the parties, the Tribunal shall adjudicate the dispute and pass such order/direction as thought fit and proper.(3)The Tribunal shall have, for the purpose of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 ..(5 of 1908), while trying a suit, in respect of the following matters, namely-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the production of documents;(c)receiving evidence on affidavits;(d)subject to the provisions of Sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions, for the examination of witnesses or, documents;(f)reviewing its decisions;(g)dismissing a representation for default or deciding it ex parte;(h)setting aside any order of dismissal or other punishments passed by an educational institution;(i)any other matter, which may be referred by the State Government.
