Section 30 in Industrial Disputes (Appellate Tribunal) Act, 1950
30. Powers of the Appellate Tribunal in relation to contempts.
(1)If any person --(a)When ordered by an industrial tribunal or the Appellate Tribunal to produce or deliver up any document, being legally bound, intentionally omits to do so, or(b)when required by an industrial tribunal or the Appellate Tribunal to bind himself by an oath or affirmation to state the truth, refuses to do so, or(c)being legally bound to state the truth on any subject to an industrial tribunal or the Appellate Tribunal, refuses to answer any question put to him touching such subject by such industrial tribunal or the Appellate Tribunal, or(d)refuses to sign any statement made by him when required to do so by an industrial tribunal or the Appellate Tribunal, or(e)intentionally offers any insult or causes any interruption to an industrial tribunal or the Appellate Tribunal at any stage of its judicial proceeding, he shall be deemed to be guilty of contempt of such industrial tribunal or the Appellate Tribunal.as the case may be.(2)If any person commits any act or publishes any writing which is calculated to improperly influence an industrial tribunal or the Appellate Tribunal or to bring such industrial tribunal or the Appellate Tribunal or any member thereof into disrepute or contempt or to lower its or his authority, or to interfere with the lawful process of any such industrial tribunal or the Appellate Tribunal, such person shall be deemed to be guilty of contempt of such industrial tribunal or the Appellate Tribunal, as the case may be.(3)The Appellate Tribunal shall have and exercise the same jurisdiction, power and authority, in accordance with the same procedure and practice, in respect of contempts of itself and of all the industrial tribunals as the High Courts have and exercise is respect of themselves and courts subordinate to them under the Contempt of Courts Act, 1926 (XX of 1926).
