Section 112 in The Gujarat Industrial Relations Act, 1946
112. Inquiry for verification of records.
(1)For the purpose of verifying the accuracy of any records maintained by an employer under the provisions of section 111, an officer authorised by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government may, subject to the prescribed conditions hold an inquiry and may require any person to, and such person thereupon shall, produce any relevant record or document in his possession and may after reasonable notice, at any reasonable time enter any premises wherein he believes such record or document to be, and may ask any question necessary for verifying such records:Provided that where such premises are not the usual business premises of person, such officer shall not without the previous permission of the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government enter them under this sub-section.(2)Any proceedings held by him for the purpose of obtaining information for such record shall be deemed to be a judicial proceeding within the meaning of section 192 of the Indian Penal Code. (XIV of 1860.)
