Section 10(5) in The Gujarat Professional Medical Educational Colleges or Institutions (Regulation of Admission and Fixation of Fees) Act, 2007
(5)(a)The Fee Regulatory Committee shall have powers for the purpose of making inquiry under this Act, of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any witness and examining him on oath;(ii)requiring the discovery and production of any document;(iii)receiving evidence on affidavit; and(iv)issuing commission for examination of witnesses for local inspection;(b)An proceeding before such committee shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 for the purposes of section 196 of the Indian Penal Code (45 of 1860).
