Section 8(3) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(3)(a)For the purposes of this Act, the Fee Regulatory Committee while holding inquiry shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) while trying a suit in respect of the following matters, namely, -(i)summoning and enforcing the attendance of any witness and examining him on oath;(ii)requiring the discovery and production of any document:(iii)receiving evidence on affidavit; and(iv)issuing commission for examination of witnesses for local inspection.(b)All inquiries and revisions under this Act shall be deemed to be the judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860 (Act No. 45 of 1860).
