Section 42(4) in Himalayan University, Itanagar (Arunachal Pradesh) Act, 2012
(4)The arbitrator appointed under sub-section (3) shall have the same powers as provided as per the Arbitration and Conciliation Act, 1996 ; 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 document or any other material as may be predicable in evidence; and(c)requisitioning any public record from any court or office.
