Section 2 in The Punjab Departmental Enquiries (Powers) Act, 1955
2. Summoning of witnesses and production of documents.
- For the purposes of an enquiry under the Punjab Civil Services (Punishment and Appeal), Rules, [(or the Punjab Police Rules)] [Inserted by Punjab Act 17 of 1958, section 2.], for the time being in force, the officer conducting such an enquiry shall be competent to exercise the same powers for the summoning of witnesses and for compelling the production of documents as are exercisable by a commission appointed for an enquiry under the Public Servants (Inquiries) Act, 1850 (Act (XXXVII of 1850), and all persons disobeying any process issued by such officer in this behalf shall be liable to the same penalties as if the same had issued from a Court.
