Section 42 in The Chhattisgarh Sah Chikitsa Parishad Act, 2001
42. Procedure in Inquiries.
- For the purposes of any inquiry under the provisions of this Act, the Council or committee appointed under sub-section (1) of Section 22 shall be deemed to be a Court within the meaning of the Indian Evidence Act, 1872 (No. 1 of 1872) and the Code of Civil Procedure, 1908 (No. 5 of 1908) and shall exercise all powers of a Commissioner appointed under the Public Servants (Inquiries) Act, 1850 (No. 37 of 1850).
