Section 87 in M.P. Industrial Relations Rules, 1961
87.
(1)Before holding an enquiry under Section 95 the officer authorised under the said section shall indicate to the employer concerned particulars in respect of which the accuracy of the records maintained by him is to be verified and the officer shall allow him or his representative to be present during the inquiry if the employer to desires.(2)The officer holding the inquiry shall, on demand, give the person concerned a written receipt for any record or document produced by him if the officer considers it necessary to retain such record or document in his possession.(3)Any record or document retained under clause (b) shall be returned to the person concerned as soon as practicable and in any case on completion of inquiry.(4)Before proceeding to hold an inquiry under sub-section (1) of Section 95, the officer authorised by the State Government shall be given at least three clear days' intimation to the employer concerned. He shall also specify in the intimation the particular records which he desires to verify.
