Section 14(3) in Bihar State School Teachers and Employees Disputes Redressal Rules, 2015
(3)The State Appellate Authority, while enquiring into any matter and hearing any matter, shall have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure 1908, in respect of the following matters, namely :-(a)Summoning and ensuring the attendance of persons and compel them to give oral or written evidence on oath and to produce documents and things;(b)Requiring the discovery and inspection of documents;(c)Receiving evidence on affidavit;(d)Issuing summons for examination of witnesses or documents;
