Section 10 in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992
10. Tribunal to have powers of Court.
- For the propose of exercising its jurisdiction under this Act the Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) 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 documents;(c)issuing commissions for the examination of witnesses;(d)any other matter which may be prescribed.
