Section 43(4) in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
(4)The inquiry officer or officers appointed under sub-section (3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Act No.5 of 1908) while trying a suit in respect of the following matters namely,-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any such documents or any other material as may be predicable in evidence; and(c)requisitioning any public record from any court or office.
