Section 115 in The Departmental Inquiries (Enforcement Of Attendance Of Witnesses And Production Of Documents) Act, 1972
115.
Statement of Objects and Reasons.-The Santhanam Committee recommended that powers to summon and compel attendance of witness and production of documents should be conferred on the inquiring authorities in departmental proceedings by suitable legislation. The Central Vigilance Commission had also stressed the need for conferring such powers on the inquiry officers.Inquiry Officers appointed to conduct departmental inquiries have at present on statutory powers to enforce the attendance of witnesses or to compel the production of documents. Experience has shown that persons, not in Government employment are very unwilling to attend departmental inquiries and they try to avoid attendance on one plea or the other. It is, therefore, necessary to clothe inquiring authorities with statutory powers to enforce the attendance of witnesses and the production of documents. The Bill seeks to achieve the said objects.An Act to provide for the enforcement of attendance of witnesses and production of documents in certain departmental inquiries and for matters connected therewith or incidental thereto .Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:
