The Export (Quality Control and Inspection) Act, 1963
10O. Powers of adjudicating and other authorities.
- Every authority making any
adjudication or hearing any appeal or exercising any powers of revision under
this Act shall have all the powers of a civil court under the Code of Civil
Procedure, 1908, while trying a suit, in respect of the following matters,
namely:--
- summoning and enforcing the
attendance of witnesses;
- requiring the discovery and
production of any document;
- requisitioning any public record
or copy thereof from any court or office;
- receiving evidence on
affidavits; and
- issuing commissions for the
examination of witnesses or documents.
- Every authority making any
adjudication or hearing any appeal or exercising any powers of revision under
this Act shall be deemed to be a Civil Court for the purposes of sections 345
and 346 of the Code of Criminal Procedure, 1973.
- Every authority making any
adjudication or hearing any appeal or exercising any powers of revision under
this Act shall have the power to make such orders of an interim nature as it may
think fit and may also, for sufficient cause, order the stay of operation of any
decision or order.
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