Section 44(5) in The M.P. Industrial Relations Act, 1960
(5)[ The Conciliator shall have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person;(b)examining any person :Provided that such examination shall not be on oath;(c)compelling the production of documents and material objects; and(d)such other matters as may be prescribed.]
