Section 18(5) in Himachal Pradesh Nurses Registration Act, 1977
(5)For the purpose of an enquiry under the first proviso to sub-section (2) or of an appeal under sub-section (4), the Council shall be deemed to be court within the meaning of the Indian Evidence Act, 1872 (1 of 1872) and shall exercise all the powers of a Commissioner under the Public Servant's (Inquiries) Act, 1850 (37 of 1850), and such enquiry or appeal shall be conducted, so far as may be, in accordance with the provisions of section 5 and sections 8 to 20 of the Public Servant's (Inquiries) Act, 1850 (37 of 1850); provided that nothing contained in any of the said Acts, shall prevent the Council from holding an enquiry or hearing of any appeal in camera.
