Section 44(4) in Nims University Rajasthan, Jaipur Act, 2008
(4)The inquiry officer or officers appointed under subsection (3) shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) while trying a suit 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 any such document or any other material as may be predicable in evidence; and(c)requisitioning any public record from any court or office.
