Section 38 in U.P. Industrial Disputes Rules, 1957
38. Summoning of witness, etc.
(1)The provisions of the Code of Civil Procedure, 1908 (Act V of 1908), relating to the summoning, attendance, examination of witnesses and penalties to be imposed upon witnesses, shall apply to persons required to give evidence or to produce documents before the Commissioner under these rules.(2)Every person who is summoned and appears as a witness before the Commissioner shall be entitled to payment by the Labour Court out of the sum deposited under Rule 34, of an allowance for expenses incurred by him as may be directed by the Labour Court in this behalf.
