Section 8(3) in Kerala Medical Education (Regulation and Control of Admission to Private Medical Educational Institutions) Act, 2017
(3)The Admission Supervisory Committee shall, for the purpose of making any enquiry under this Act, have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any witness and examining him on oath:(b)requiring discovery and production of any document:(c)receiving evidence on affidavit; and(d)issuing commissions forthe examination of witnesses and for local inspections.][8A] [Renumbered 'section 8' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.]. Powers and functions of the [Fee Regulatory Committee] [Substituted 'Committee' by Notification No. 4573/Leg.H1/2019/Law, dated 28.6.2019.].
