Section 9(2) in The Samrat Ashok Technological Institute (Degree) Vidisha (Prabandh Grahan) Adhiniyam, 1987
(2)The Tribunal shall, for the purposes of any reference under sub section (1), have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (No. 5 of 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 producible as evidence;(c)recording evidence on oath;(d)requisitioning any public record from any Court or office;(e)issuing commissions for the examination of witnesses or documents;(f)such other matter as may be prescribed.
