Section 13 in The Gujarat Civil Services Tribunal Act, 1972
13. Tribunal to have powers of Court.
(1)For the purpose of exercising its jurisdiction under this Act, the Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any' person and examining him on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for the examination of witnesses;(d)any other matter which may be prescribed.(2)The tribunal shall be deemed to be a Court for the purpose of section 5 of the Limitation Act, 1963 (36 of 1963).
