5C. [ Procedure and powers of Boards, Labour Courts and Tribunals. [Inserted by U.P. Act No. 1 of 1957.]
(1)Subject to any rules that may be made in this behalf, an arbitrator, a Labour Court or a Tribunal shall follow such procedure as the arbitrator, the Labour Court or the Tribunal concerned may think fit.(2)A Presiding Officer of a Labour Court or a Tribunal may for the purpose of enquiry into any existing or apprehended industrial disputes, after giving reasonable notice, enter the premises occupied by any establishment to which the disputes relates.(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.]
