Section 25 in Rajasthan Non-Government Educational Institutions Act, 1989
25. Powers of the Tribunal
. (1) The Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 while trying a civil suit with respect to the following matters, namely :(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commission f ..he examination of witnesses; and(d)such other matters as may be prescribed.(2)Every proceeding before the Tribunal shall be deemed to be a judicial proceeding with the meaning of Sections 193 and 228 of the Indian Penal Code, 1860.
