Section 16 in Karnataka Medical Registration Act, 1961
16. Medical Council to have powers of Civil Courts.
- In holding inquiries under this Act, the Medical Council shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit, in respect of the following matters, namely:-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents;(c)issuing of commissions for the examination of witnesses.(d)[ inspection of Medical Institutions such as Hospital, Nursing Homes, consultation rooms, Diagnostic Centres, Polyclinics, Clinics, Health and Care Institutions by whatever name called including Governm ent Hospitals, carrying Medical Practice: [Inserted by Act 43 of 2003, w.e.f 01.03.2012.]Provided that no such inspection of a private or Government hospital or a teaching hospital of a medical college shall be made without a written compliant.]
