Section 6(5) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
(5)The nodal authority constituted under sub-section (1) or the Inquiry Officer, appointed under sub-section (3), shall have the powers of a civil Court to access, obtain and scrutinize the records of the private health sciences educational institutions as well as summoning of any person or any relevant official record, which he may deem necessary. The nodal authority shall forward its report to the State Government and may recommend any of the actions as mentioned in sub-section (1) of Section 9 of this Act.] [Substituted by Punjab Act No. 24 of 2006.]
