Section 20 in The Bihar Clinical Establishments (Control and Regulation) Act, 2007
20. Authorities under this Act to have powers of Civil Court.
- The Authorities under this Act shall have the same powers as are vested in a Court under the Civil Procedure Code, 1988 (V of 1908) in trying a suit, namely :(a)admission of evidence including that by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)award of cost.
