Section 10 in U.P. Industrial Disputes Rules, 1957
10. Summons.
- Summons issued by a Board, Labour Court, Tribunal or an Arbitrator shall be in Form VI and may require any person to produce before if any books, papers or other documents and things in his possession or under his control in any way relating to the matter under investigation or adjudication by the Board, Labour Court, or Tribunal or Arbitrator which are r Board, Labour Court, Tribunal or Arbitrator thinks necessary for the purpose of such investigation or adjudication.
