Section 11(5) in Assam Venture Madrassa Educational Institutions (Provincialisation of Services) Act, 2011
(5)The District Scrutiny Committee shall have the powers to inspect all document and records produced before it and call for such further records and documents as may be required for the purpose of causing verification and scrutiny and examine witnesses for the purpose, if considered necessary and while doing so it shall have the powers of a Civil Court for the purpose of compelling attendance of persons and production of documents.
