Section 16 in Sikkim Medical Registration Act, 2005
16. Medical Council to have powers of Civil Courts.
- In holding inquires under this Act, the Medical Council shall have the same powers as are vested in Civil Courts under The Code of Civil Procedure,1908 (Central Act V of 1908), when trying a suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents;(c)issuing of commissions for the examination of witnesses.
