Section 51(2) in The Bihar Industrial Disputes Rules, 1961
(2)The Commissioner of Labour shall decide the dispute after giving notice to the persons concerned, in or near the locality where election was held and shall exercise the powers of a Civil Court in respect of the following matters:(i)enforcing the attendance of witnesses;(ii)compelling the production of documents;(iii)examining witnesses on oath;(iv)granting adjournments;(v)reception of evidence taken on affidavit; and(vi)issuing summons for examination of witness.
