The Motor Vehicles Act, 1988
169. Procedure and powers
of Claims Tribunals.
- In holding any inquiry under
section 168, the Claims Tribunal may, subject to any rules
that may be made in this behalf, follow such summary procedure as it
thinks fit.
- The Claims Tribunal
shall have all the powers of a Civil Court for the
purpose of taking evidence on oath and of enforcing the attendance of witnesses
and of compelling the discovery and production of documents and material
objects and for such other purposes as may be prescribed; and the
Claims Tribunal shall be deemed to be a Civil Court for all the purposes of
section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973. (2 of
1974.)
- Subject to any
rules that may be made in this behalf, the Claims Tribunal
may, for the purpose of adjudicating upon any claim for
compensation, choose one or more persons
possessing special knowledge of any matter relevant to
the inquiry to assist it in holding the inquiry.
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