Section 4(11) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
(11)The Policy Planning Body shall have the power to regulate its own procedure in all matters arising out of discharge of its functions, and shall, for the purpose of making any inquiry under this Act, have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying a suit in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document; and(c)receiving evidence on affidavit and issuing commissions for the examination of witnesses and for local inspections.
