Section 5(3) in Bihar Private Schools (Fee Regulation) Act, 2019
(3)The Fee Regulatory Committee shall have the power to regulate its own procedure in all matters arising out of the discharge of its functions, and shall, for the purpose of making any inquiry under this Act would have all the necessary powers of a civil court under the code of Civil procedure 1908; requisite for trying a suit in respect of the following matters under the Chairmanship of the Divisional Commissioner, namely (i)Summoning and enforcing the attendance of any witness and examining him/ her on oath;(ii)The discovery and production of any document;(iii)The receipt of evidence on affidavits;(iv)The issuing of any Commission for the examination of witness.(v)Constituting any physical verification /enquiry regarding this matter.
