Section 39(6) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(6)The Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit, in respect of the following matters, namely:(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses;(d)such other matters as may be prescribed;and every inquiry or investigation by the Tribunal shall be deemed to be a judicial proceeding within the meaning of a Sections 193 and 228 of the Indian Penal Code (XLV of 1860).
