Section 25 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
25. Appointment of an Inquiry Officer.
(1)The Government may, if they consider it expedient so to do, appoint a competent person to inquire into the causes of any accident occurring in a work and may also appoint one or more persons possessing legal or special knowledge to act as assessors in such enquiry.(2)The person appointed to hold an inquiry under this section shall have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act V of 1908) for the purposes of enforcing the attendance of witnesses and compelling the production of documents and material objects and may also so far as may be necessary for the purposes of the inquiry, exercise any of the powers of an Inspector under this Act, and every person required by the person making the inquiry to furnish any information shall be deemed to be legally bound to do so within the meaning of section 176 of the Indian penal Code (Central Act XLV of 1860).(3)the person holding an inquiry under this section shall make a report to the Government stating the cause of the accident and adding any observations which he or any of the assessors may think fit to make.
