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Press Council Act, 1978 15.General powers of the Council.- (1) For the purpose of performing its functions or holding any inquiry under this Act, the council shall have the same powers throughout Indies are vested in a civil court while trying a suit under the code of civil Procedure 1908 (5 of 1908) in respect of the following matters, namely:- (a) summoning and enforcing the attendance of persons and examining them on oath; (b) requiring the discovery and inspection of documents; (c) receiving evidence on affidavits; (d) requisitioning any public record or copies thereof from any court or office; (e) issuing commissions for the examination of witness or documents; and (f) any other matter which may be prescribed. (2) Nothing in sub-section (1) shall be deemed to compel any newspaper news agency editor or journalist to disclose the source of any news ore information published by that newspaper or received or reported be that news agency editor or journalist. (3) Every inquiry held by the council shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860). (4) The council may, it if considers Ir.necessary for the purpose of carrying out its objects or for the performance of any of its function under this Act, make such observation as it may think, fir, in any of its decisions or reports, respecting the conduct of any authority, including government.    |
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