Section 11(4) in The Industrial Disputes Act, 1947
(4)A conciliation officer [may enforce the attendance of any person for the purpose of examination of such person or call for] [ Substituted by Act 46 of 1982, Section 9, for " may call for" (w.e.f. 21.8.1984).] and inspect any document which he has ground for considering to be relevant to the industrial dispute [or to be necessary for the purpose of verifying the implementation of any award or carrying out any other duty imposed on him under this Act, and for the aforesaid purposes, the conciliation officer shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), ] [ Inserted by Act 36 of 1956, Section 9 (w.e.f. 17.9.1956).][in respect of enforcing the attendance of any person and examining him or of compelling the production of documents.] [ Substituted by Act 46 of 1982, Section 9, for " in respect of compelling the production of documents" (w.e.f. 21.8.1984).]
