Section 21 in U.P. Industrial Disputes Rules, 1957
21. Power of Labour Courts, Tribunals and Arbitrators.
- In addition to the powers conferred by the Act, Labour Courts, Tribunals and Arbitrators shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908), when trying a suit, in respect of the following matters, namely, -(a)discovery and inspection;(b)granting of adjournment; and(c)reception of evidence taken on affidavit;and the Labour Court or Tribunal or Arbitrator may summon and examine any person whose evidence appears to it/him to be material.
