Section 42 in The M.P. Shakari Krishi Aur Gramin Vikas Bank Adhiniyam 1999
42. Power to summon witnesses and requisition documents.
(1)Subject to such restrictions, limitations and conditions as may he prescribed, the Registrar and such of his subordinate officers and other officers of the State Development Bank and District Development Banks as are authorised by him in this behalf by a general or special order in writing, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit, and exercise them in respect of the following matters; namely :-(a)enforcing attendance of any person and examining him on oath or affirmation;(b)compelling production of documents; and(c)issuing commission for examination of witnesses.(2)Any of the officers authorised by or under sub section (1) may require any person to be present before him to furnish any information or to produce any document then and there in his possession or power.(3)Any officer before whom any document is produced in compliance of an order issued under sub-section (1) or sub-section (2) shall have the power to take, or to authorise the taking or, such copies of the documents or of any entries therein as such officer may consider necessary and the copies so taken shall, when certified in such manner as may be prescribed, be admissible in evidence for any purpose in the same manner and to the same extent as the original document or the entries therein, as the case may he, is admitted.(4)Any person who wilfully or without reasonable excuse disobeys any summons, requisition or order issued under sub-section (1) or sub-section (2) shall he punishable by the officer concerned with fine which may extend to live hundred rupees for each such default :Provided that no such fine shall be imposed without giving the party concerned an opportunity of being heard.
