Section 118 in The Maharashtra Industrial Relations Act, 1946
118. Powers of certain authorities to summon witness, etc.
(1)For the purpose of holding an inquiry or proceeding under this Act, the Registrar, a Conciliator, a Wage Board, Board, Labour Court in its ordinary jurisdiction, a Court of Enquiry and the Industrial Court shall have the same powers as are vested in Courts in respect of--(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and.(d)issuing commissions for the examinations of witnesses.(2)The Registrar, a Conciliator, a Wage Board or Board shall also have such further powers as may be prescribed.(3)For the purpose of obtaining the information neceessary for compiling and maintaining the record under Chapter XVII the officer authorised under section 112 shall have the powers specified in clauses (b) and (c) of sub-section (1) and in subsection (2).(4)A Wage Board, a Labour Court and the Industrial Court shall also have powers to call upon any of the parties to poceedings before it to furnish in writing and in such form as it may think proper any information which it considers relevant for the purpose of any proceedings before it and the party so called upon shall thereupon furnish the information to the best of his knowledge and belief, and if so required by the Board or the Court to do so, verify the same in such manner as may be prescribed.
