Section 14 in The Payment of Gratuity (Madhya Pradesh) Rules, 1973
14. Summoning and attendance of witnesses.
- The controlling authority may, at any stage of the proceedings before him, either upon or without an application by any of the parties involved in the proceedings before him, and on behalf of and under the direction of the controlling authority by any sub-to any person in Form 'P' either to give evidence or to produce documents or for both purposes on a specified date time and place.
