Section 8(i) in U.P. Industrial Disputes Act, 1947
(i)require by order any person to furnish or produce before any specified authority or person such information or article in his possession as may be specified in the order, being information or article which the [State Government] [Substituted by the A.O. 1950 for 'Provincial Government'.] or such officer considers it necessary or expedient to obtain or examine for the purposes of this Act;
