Section 20 in Punjab Water Resources (Management and Regulation) Act, 2020
20. Power of Authority to appoint enquiry officer.
(1)The Authority may appoint any of its officers or, in consultation with Government, such officer as may be nominated by the Government, as Enquiry Officer for the purposes of making any enquiry under this Act:Provided that nothing in this section shall prevent the Authority to conduct any enquiry on its own.(2)The Authority or the Enquiry Officer appointed under sub-section (1) shall have the powers as are vested in a civil court under the Code of Civil Procedure, 1908 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 documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing summons for examination of witnesses; and(f)such other matters as may be prescribed.(3)The Enquiry officer shall on conclusion of the enquiry present his report to the Authority:Provided that the Enquiry Officer shall submit interim reports to the Authority, as and when required by the Authority.(4)The Authority may, on the conclusion of the enquiry by the Authority or on receipt of the final or interim report from the Enquiry Officer, take such action as it deems fit, subject to the provisions of this Act.
