Section 5D(1) in U.P. Industrial Disputes Act, 1947
(1)A Conciliation Officer may call for and inspect any document which he hits ground for considering to be relevant to the industrial dispute or which he considers necessary for verifying the implementation of any award or for carrying out any other duty imposed on him under this Act, and for the aforesaid purposes, the Conciliation Officer shall have the same powers as are vested in a Civil Court under the Civil Procedure Code, 1908, in respect of compelling the production of documents before it.
