Section 3 in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
3. Procedure for summoning and enforcing attendance of witness.
- The inquiring authority who is vested with the powers of a Civil Court under sub-section (1) of Section 5 of the Act shall follow in a departmental inquiry the procedure laid down in Order XVI of the Code of Civil Procedure, 1908, which shall apply mutatis mutandis for the purpose of summoning and enforcing attendance of a witness and for matters ancillary thereto.
