Section 11 in Andhra Pradesh School Education Regulatory and Monitoring Commission Act, 2019
11. Procedure and Powers of the Commission.
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act, have the same- power's as are vested in a civil Court under the Code of Civil Procedure, 1908 (Central Act No.5 of 1908) in respect of the following matters, namely :-(i)Summoning and enforcing the attendance of any person and examining him on oath;(ii)discovery and production of any document or' other material object producible as evidence;(iii)receiving evidence on affidavits;(iv)requisitioning of any public record;(v)issuing commission for the examination of witnesses;(vi)reviewing its decisions, directions and orders;(vii)any other matters which may be prescribed.(2)The Commission shall have the powers to pass such interim order/s in any proceeding, hearing or matter as the Commission may consider appropriate.(3)The Commission may authorize any person, as it deems fit, to represent the interest of the students and parents in the proceedings before it.(4)All disputes under this Act shall be decided summarily in accordance with the provisions of Order XXXVII of the Code of Civil Procedure, 1908.(5)Notwithstanding anything contained in this Act, the School Education Institution, including Teacher Education Institution shall be bound to comply with all the orders passed, rules, regulations, norms, etc., of the Regulating Bodies and provide all such facilities and assistance to such Bodies as are required by them to discharge their duties and carry out their functions.Chapter-IV Finance, Accounts and Audit
