Section 17 in West Bengal Industrial Disputes Rules, 1958
17. Summons by a Board or Court.
- A summons issued by a Board of Conciliation or Court of Enquiry shall be in Form D-1 and may require any person to produce before it any books, papers or other documents and things in the possession of or under the control of such person in any way relating to the matter under investigation by the Board or Court which the Board or Court thinks necessary for the purposes of such investigation.
