Section 34 in The Orissa Veterinary Practitioners Act, 1969
34. Proceedings in inquiries.
- For the purpose of any inquiry under Clause (b) of Sub-section (3) of Section 21, the Council shall have the powers of a Civil Court while disposing of suits under the Code of Civil Procedure, 1908 (V of 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 documents;(c)receiving evidence on affidavits; and(d)any other matter that may be prescribed.
