Section 26 in The Bihar State Advocates' Welfare Fund Act, 1983
26. Power to summon witnesses and take evidence.
- The Trustee Committee and the Bar Council shall, for the purposes of any enquiry under this Act have the same power as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters namely:-(a)enforcing the attendance of any person or examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavit;(d)issuing commissions for the examination of witnesses.
