Section 7(1) in The Goa Administrative Tribunal Act, 1965
(1)[The Tribunal shall, while exercising its jurisdiction, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matter, namely:-"] [Sub-section (1) of section 7 substituted by (Amendment) Act, 1980 (Act 1 of 1981).](i)taking evidence on oath, affirmation or affidavit;(ii)summoning and enforcing the attendance of witnesses;(iii)compelling the discovery and production of documents and material objects;(iv)requisitioning any public record or any copy thereof from any court or office;(v)issuing summons for examination of witnesses or production of documents; and["(vi) any other matter which may be prescribed."] [Clause (vi) has been substituted by Amendment Act (Act 1 of 1981).]
