Section 18 in The Kerala Minimum Wages Rules, 1958
18. Summoning of witnesses and production of documents.
(1)A Committee or the Board may summon any person to appear as a witness in the course of an enquiry. Such summons may require a witness to appear before it on a date specified therein and to produce any boob, papers or other documents and things in his possession or under his control relating in any manner to the enquiry.(2)A summons under Sub-rule (1) may be addressed to an individual or an organisation of employers or a registered trade union of workers.(3)A summons under this Rule may be served-(i)in the case of an individual by being delivered or sent to him by registered post:(ii)in the case of an employer's organisation or a registered trade union of workers, by being delivered or sent by registered post to the Secretary or other principal officer of the organisation or union, as the case may be,(4)The provisions of the Code of Civil Procedure, 1908 relating to the summoning and enforcement of the appearance of witnesses and the production of documents shall, so far as may be, apply to proceedings before a Committee or the Board.(5)All books, papers and other documents or thing produced before a Committee, or the Board in pursuance of summons under Sub-section (1) may be inspected by the chairman and independent members, and also by such parties as the chairman may allow with the consent of the other party: but the information obtained therefrom shall not be made public:Provided that nothing contained in this Rule shall apply to a disclosure of any such information for the purpose of a prosecution under Section 193 of Indian Penal Code (Central Act XLV of I860).
