Section 40F(6) in Gujarat Primary Education Act, 1947
(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 suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person and examination 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 proceedings within the meaning of sections 193 and 228 of the Indian Penal Code.
