Section 15 in U.P. Clinical Establishments (Registration and Regulation) Rules, 2016
15. Powers of the Authority (section-10/2).
- The authority shall, for the purposes of discharging its functions under the Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 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 any document or other electronic records or other material objective producible as evidence;(c)Receiving evidence on affidavits;(d)Requisitioning of any public record;(e)Issuing commission for the examination of witnesses or documents;(f)Reviewing its decisions, directions and orders;(g)Dismissing an application for default or deciding it ex-parte;(h)Any other matter which may be prescribed.
