Section 37 in U.P. Industrial Disputes Rules, 1957
37. Powers of Commissioner.
- Any Commissioner appointed under these rules may, unless otherwise directed by the order of appointment, -(a)examine the parties themselves and any witnesses whom they or any of them may produce, and, any other person whom the Commissioner thinks proper to call upon to give evidence in the matter referred to him;(b)call for and examine documents and other things relevant to the subject of enquiry;(c)at any reasonable time enter upon or into any land or building mentioned in the order.
