Section 18(1) in The Punjab Minimum Wages Rules, 1950
(1)A committee [-] [The words 'Advisory Committee' omitted by the Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board may summon any person to appear as a witness in the course of any enquiry. Such summons may require a witness to appear before it on a date specified therein and produce any books, papers, or other documents and things in his possession or under his control relating in any manner to the enquiry.[(1-A)] [Inserted, vide Punjab Government Notification No. GSR 35/C.A.11/48/0/Amd. (4)/68, dated 19.3.1968.] All books, papers or other documents and things produced before a committee or the Board, in pursuance of summons under sub-rule (1) may be inspected by the Chairman and independent members and also by such parties as the Chairman may allow with the consent of other party, but the information obtained therefrom shall not be made public :Provided that nothing mentioned in this rule shall apply to a disclosure of any such information for the purpose of Prosecution under section 193 of the Indian Penal Code, 1860 (XIV of 1860).
