Section 65 in The Himachal Pradesh Panchayati Raj Act, 1994
65. Issue of summons to witnesses.
- A Gram Panchayat may if it considers the evidence of, or the production of a document by, any person necessary in a suit, case or proceeding issue and cause to be served in the prescribed manner, summons on such person to compel his attendance or to produce or cause the production of such document and such person shall be bound to comply with the direction contained in the summons.
