Section 4(5) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976
(5)Where a process is issued by a Tribunal constituted under the Uttar Pradesh Disciplinary Proceedings (Administrative Tribunal) Rules, 1947, and is served and executed without its being routed through the District Judge, the Tribunal shall, for the purposes of taking any action for the disobedience of any such process, have the same powers as are vested in a Civil Court under Rules 10 to 18 of Order 16 in the First Schedule to the Code of Civil Procedure, 1908 (Act V of 1908).
