Section 5C(3) in U.P. Industrial Disputes Act, 1947
(3)Every Board, Labour Court and Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters, namely, -(a)enforcing the attendance of any person and examining him on oath or affirmation or otherwise;(b)requiring the discovery and production of documents and material objects;(c)issuing commissions for the examination of witnesses;(d)inspection of any property or thing including machinery concerning any such dispute; and(e)in respect of such other matters as may be prescribed;and every enquiry or investigation by a Labour Court or Tribunal shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code.]
