Section 118(1) in The Gujarat Industrial Relations Act, 1946
(1)For the purpose of holding an inquiry or proceeding under this Act, the Registrar, a Conciliator, [a Wage Board] [These words were inserted by Bombay 43 of 1948, section 24.], Board, Labour Court in its ordinary jurisdiction, a Court of Enquiry and the Industrial Court shall have the same powers as are vested in Courts in respect of-(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any persons and examining him on oath;(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.
