Section 51(4) in Venkateshwara Open University Act, 2012
(4)Every enquiring authority appoint under sub-section (3) shall while performing its functions under this Act have all the powers of Civil Court under the code of Civil Procedure, 1908 trying a suit and in particulars 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 ;(c)requisitioning any public record or copy thereof from any office(d)receiving evidence on affidavits ;(e)any other matter which may be prescribed.
