Section 44(2) in The West Bengal Clinical Establishments (Registration, Regulation and Transparency) Act, 2017
(2)The Commission shall, for the purposes of discharging its functions under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 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 any document or other electronic records or other material object producible as evidence;(c)receiving evidence on affidavits;(d)requisitioning of any public record;(e)issuing commission for the examination of witnesses or documents;(f)reviewing its decisions, directions and orders;(g)dismissing an application for default or deciding it exparte;(h)award compensation as per provisions under sections 33 and 38 of this Act;(i)any other matter which may be prescribed.
