Section 17(2) in The Punjab Medical Registration Act, 1916
(2)For the purpose of any such inquiry or of any appeal under section 15, the Council shall be deemed to be a court within the meaning of the Indian Evidence Act, 1872 and shall exercise all the powers of a Commissioner appointed under the [Public Servants' (Inquiry) Act, 1850] [See Unrepealed Central Acts, Volume I.]; and such inquiries and appeals shall be conducted as far as may be, in accordance with the provisions of section 5 and sections 8 to 20 of the said Public Servants' (Inquiries) Act, 1850 (XXXVII of 1850).
