Section 63(2) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(2)For the purposes of an inquiry under this section, the Board or any member of the Board authorized by it in this behalf, shall have the same powers as are vested in a civil court under the code of civil Procedure, 1908 (Central Act V of 1908) for enforcing the attendance of witnesses and production of documents.Chapter - XI Power of the Government to Appoint or Remove a Trustee or Administrator in Consultation with Board
