10. Procedure to be followed by Rent Controller(s) and Rent Control Tribunal.
(1)The Rent Controller and the Rent Control Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (Central Act 5 of 1908), but shall be guided by the principle of natural justice and subject to other provisions of this Act or the Rules made thereunder and shall have powers to regulate their own procedure, and for the purpose of discharging their functions under this Act they shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit or an appeal in respect of following matters, namely :-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)reviewing its decision;(d)issuing commissions for the examination of witnesses or documents;(e)dismissing petition for default or deciding it ex-parte\(f)setting aside any order of dismissal of any petition for default or any order passed by it ex-parte;(g)bringing legal representatives on record; and(h)any other matter as may be prescribed.(2)Rent Control Tribunal shall not grant any adjournment without written application and recording the reasons therefor in writing.(3)Any proceeding before the Rent Control Tribunal or Rent Controller shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 and for the purpose of Section 196 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and the Rent Controller shall be deemed to be a Civil Court for the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
