Section 3(a) in The Departmental Proceedings (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1973
(a)"departmental proceedings" mean proceedings held under and in accordance with-(i)any law made by Parliament or by the State Legislature or any rule made under any such law, or(ii)any rule made under the proviso to article 309, or continued under article 313, of the Constitution of India,
