Section 7 in The Goa Administrative Tribunal Act, 1965
7. Tribunal to have powers of civil court.
(1)[The Tribunal shall, while exercising its jurisdiction, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matter, namely:-"] [Sub-section (1) of section 7 substituted by (Amendment) Act, 1980 (Act 1 of 1981).](i)taking evidence on oath, affirmation or affidavit;(ii)summoning and enforcing the attendance of witnesses;(iii)compelling the discovery and production of documents and material objects;(iv)requisitioning any public record or any copy thereof from any court or office;(v)issuing summons for examination of witnesses or production of documents; and["(vi) any other matter which may be prescribed."] [Clause (vi) has been substituted by Amendment Act (Act 1 of 1981).](1A)[ In any proceeding, other than an original proceeding, which is pending before it, the Tribunal may, if it thinks necessary direct that such further investigation be made, or such additional evidence be taken; or may itself take such additional evidence; or may remand the case for disposal with such direction as it deems fit.] [Sub-section (1A) inserted by (Amendment) Act, 1975 (Act 15 of 1975).](2)The Tribunal shall be deemed to be a civil court for all the purposes of ["sections 195, 345(I) and 346 of the Code of Criminal Procedure, 1973 (Act No. 2 of 1974)"] [These words and figures have been substituted for the words and figures 'sections 195, 480 and 482 of the Code of Criminal Procedure, 1898' 'vide (Amendment) Act, 1996 (Act 4 of 1997) [O. G., Series I No. 51 (Extraordinary No. 3) dated 25-3-1997].] and, its proceedings shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.(3)In the case of any affidavit to be filed, any officer appointed by the Tribunal in this behalf may administer the oath to the deponent.
