Section 40 in Andhra Pradesh Para Medical Board Act, 2006
40. Power to take evidence on oath etc. Central Act 5 of 1908.
- The Board or the Secretary exercising powers under this Act shall for the purposes of such functioning have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely: -(a)Enforcing the attendance of any person and examining him on oath ;(b)Requiring the discovery and production of documents;(c)Receiving evidence on affidavit;(d)Issuing notices for the examination of witnesses;(e)Such other matters as may be prescribed.
