Section 9(5) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
(5)The District Committee for Regulating Fee and Related Issues may discharge its functions in such manner as may be prescribed and shall for purpose of making any inquiry have the powers of a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 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 disclosure and production of any document;(c)receiving evidence on affidavit; and(d)issue Commission for examination of witnesses.
