Section 10(2) in The M.P. Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Niyam, 1981
(2)A copy of the notification No.................dated...............issued by the State Government in.................. the Department under sub-section (1) of Section 4 of the Madhya Pradesh Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979 (No. 14 of 1979), conferring on the undersigned the powers specified in Section 5 of the said Act, is enclosed.Signature........................Designation.........................Rubber Stamp bearing name and designation.Summon To Witness[Under sub-section (3) of Section 5 of the Madhya Pradesh Vibhagiya Janch (Sakshiyon Ka Hazir Karaya Jana Tatha Dastavejon Ka Pesh Karaya Jana) Adhiniyam, 1979].Departmental inquiry held against Shri/Smt./Kumari................(name).........(designation), working in the.................. ............ (Department/Office).To,(Name and address of the Witness).Whereas, your attendance is required to .......................... (give evidence/produce documents) on behalf of ..................... (name of the defendant/Department/concerned) in the above departmental inquiry, you are hereby required personally to appear day of before this inquiring authority on the ............. (name of the month) 19....; at ........... O'Clock in the forenoon/at afternoon, and to bring with you (or to send to this inquiring authority) (description of the documents required).**Your travelling allowance and daily allowances will be paid by this inquiring authority on the conclusion of your evidence. If you fail to comply with this order without lawful excuse, you will be subject to the consequences of non-attendance laid down in Rule 12 of Order XVI of the Code of Civil Procedure, 1908.Given under may hand and seal of the inquiring authority this day of (name of the month), 19......Inquiring AuthorityNote. - (i) If you are summoned only to discover and produce a document or other material and not to give evidence, you shall be deemed to have complied with the summons if you cause such document or other material to be discovered and produced before this Inquiring Authority on the day and hour aforesaid.(ii)Rates of "Ravelling Allowance :-The witness summoned to the departmental inquiry shall be paid travelling and daily allowance according to the end.
