Section 26 in The Jammu and Kashmir Advocates Welfare Fund Act, 1997
26. Power to summon witnesses and take evidence.
- The Trustee Committee and Bar Council shall, for the purpose of any enquiry under this Act, have the same power as are vested in a civil court while trying civil suit under the Code of Civil Procedure, Samvat 1977, 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.
