Section 47(3) in West Bengal Trade Unions Rules, 1998
(3)The Presiding Officer shall thereafter hold a summary enquiry into the challenge and may, for that purpose.-(a)Require the challenger to adduce evidence in proof of the challenge and the person challenged to adduce evidence in proof of his identity ;(b)Put to the person challenged any question for the purpose of establishing his identity and require him to answer the same on oath ;(c)Administer oath to the person challenged and any other person offering to give evidence.
