Section 12(2) in The Bombay Trade Disputes Conciliation Act, 1934
(2)For the purpose of holding a conciliation proceeding, the Conciliator shall have the same powers as are vested in courts under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit in respect of the following matters, viz.:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and material objects; and(c)issuing commissions for the examination of witnesses; and shall have such further powers as may be prescribed.
