Section 6(1) in Bihar Coaching Institute (Control & Regulation) Act, 2010
(1)Under this Act, the authority shall have the power of civil courts. The authority shall have such power which is vested in the courts under Civil Procedure Code, 1908 (V of 1908) for consideration of any suit namely :-(i)To accept evidence with proof through affidavit;(ii)To summon and to enforce attendance of any person, and his examination on oath;(iii)To enforce production of records; and(iv)To award cost.
