Section 9 in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
9. Procedure for seeking permission to invoke the provisions of the Act by the inquiry officer.
- Attendance of witnesses and production of documents before a departmental inquiry snail ordinarily continue to be secured in the manner as hither to provided. Where in the case of a departmental inquiry, the inquiring authority is satisfied that it is necessary to summon a person as a witness or to call for a document from him and that the attendance of such person as a witness or production of such document may not otherwise be secured, it may, after recording the reason for doing so, make a reference to the State Government seeking authorisation under Section 4 of the Act to exercise the powers specified in Section 5 in relation to such person.
