Section 20E in West Bengal Industrial Disputes Rules, 1958
20E. Summoning and attendances of witnesses.
- The Industrial Tribunal/Labour Court may at any stage of the proceedings. either upon or without an application by any party and on such terms as may appear to the Industrial Tribunal/Labour Court just, issue summonses to any person in Form D-4 either to give evidence or to produce documents or for both purposes on a specified date, time and place.
