Section 11(3) in The Jharkhand Education Tribunal Act, 2005
(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.
