Section 44 in The M.P. Industrial Relations Act, 1960
44. Procedure and powers and conciliator.
(1)The proceedings before a Conciliator shall be held in camera.(2)It a party to an industrial dispute or a witness or any other person giving any information or producing any document in a conciliation proceeding makes a request in writing to the Conciliator that such information or the contents of such document be treated as confidential, the Conciliator shall direct that such information or document be treated as confidential:Provided that the Conciliator may permit the information or the contents of the document to be disclosed to the other party.(3)Save as provided in sub-section (2), a Conciliator or any person present at or concerned in the conciliation proceedings shall not disclose any information or the contents of any document in respect of which a request has been made under sub-section (2) without the consent in writing of the party making the request under the said sub-section.(4)Nothing in this section shall apply to the disclosure of any information or the contents of any document for the purpose of a prosecution under this Act or under any other law for the time being in force.(5)[ The Conciliator shall have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person;(b)examining any person :Provided that such examination shall not be on oath;(c)compelling the production of documents and material objects; and(d)such other matters as may be prescribed.]
