Section 24 in Industrial Disputes (Punjab) Rules, 1958
24. Power of Boards, Courts, Labour Courts and Tribunals.
- In addition to the powers conferred by the Act, Boards, Courts, Labour Courts and Tribunals shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely :-(a)discovery and inspection;(b)granting adjournment;(c)reception of evidence taken on affidavit;and the Board, Court, Labour Court or Tribunal may summon and examine any person whose evidence appears to be material and shall be deemed to be a civil court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, 1898.
