Section 44(4) in Telangana State Private Universities (Establishment and Regulation) Act, 2018
(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 documents or any other material as evidence;(c)requisitioning any public record from any court or office.
