The Petroleum and Natural Gas Regulatory Board Act, 2006

13. Procedure of the Board.-

1.  The Board shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-

a.   summoning and enforcing the attendance of any person and examining him on oath;

b.   subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), requisitioning any public record or document or a copy of such record or document, from any office and production of such documents;

c.   receiving evidence on affidavits;

d.   issuing commissions for the examination of witnesses or documents;

e.   dismissing an application for default or deciding it, ex parte;

f.   setting aside any order of dismissal of any application for default or any order passed by it, ex parte;

g.   granting interim relief;

h.   reviewing its decision; and

i.   any other matter which may be prescribed.

1.  

2.   Every proceeding before the Board shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code (45 of 1860) and the Board shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).

3.  The Board shall be guided by the principles of natural justice and subject to other provisions of this Act and of any rules made there under, shall have powers to regulate its own procedure including the places at which it shall conduct its business.

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