Section 11 in Bihar Public Works Contracts Disputes Arbitration Tribunal Act, 2008
11. Tribunal to have powers of Court.
- For the purpose of exercising its jurisdiction under this Act, the Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure 1908 in respect of the following matters, namely: -(a)Summoning and enforcing the attendance of any person and examining him on oath;(b)Requiring the discovery and production of documents;(c)Issuing commissions for the examination of witnesses;(d)Any other matter which may be prescribed.
