Section 4 in The Puri Shri Jagannath Temple (Administration) Act, 1952
4. Powers of the Special Officer.
(1)With a view to prepare the record specified in Section 3 the Special Officer or any person appointed to assist him in this behalf may, by a special notice, require such Sevaks, Pujaris or persons connected with the Seva or Puja of the Temple or such other person as the Special Officer may deem fit to examine, to attend before him within a specified time which shall not be less than fifteen days after the service of notice at any place for the aforesaid purpose, and every person on whom such special notice may be served shall be legally bound to attend as required by the notice and to do any of the things mentioned in the said notice and to give any information or to produce any document which may be required so far as he may be able to do it.(2)Such officer or person hereinbefore specified shall for the purpose of this Act have the same power as are vested in Court under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely:(a)enforcing the attendance of any person and examining him on oath or affirmation:(b)dealing with the production of documents; and(c)issuing commissions for examination of witnesses, and any proceeding under this Act before such officer or person appointed shall be a judicial proceeding within the meaning of Sections 193 and 228 and for the purpose of Section 195 of the Indian Penal Code, 1860 (XLV of 1860).
