Section 39 in Telangana Infrastructure Development Enabling Act, 2001
39. Powers of the Board.
- The Board shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while dealing with the conciliation proceedings in respect of the following matters, namely:-(i)The summoning and enforcing the attendance of any party or witness and examining the witness on oath;(ii)The discovery and production of any document or other material as evidence;(iii)The reception of evidence on oath;(iv)The requisitioning of the report of any body or any analysis or decision from the appropriate forum or laboratory or other relevant sources;(v)The issuing of any commission for examining any witness;(vi)The power to regulate its own procedure and prescribe rules; and(vii)any other matter, which may be prescribed.
