(11)The powers of the [Tribunal] [ Substituted by Act 11 of 2003, Section 78, for " Court" .] under this section as to the conduct of the examination, but not as to costs, may be [exercised by the person or authority] [ Substituted by Act 11 of 2003, Section 78, for " exercise by the Judge or officer" .] before whom the examination is held in pursuance of sub-section (10).
