Section 108 in The Bihar (Coal Mining) Area Development Authority Act, 1986
108. Restriction on the summoning of officers and servants of the Authority.
- No Chairman, member or officer or servant of the Authority shall in any judicial proceeding to which the Authority is a Party, be required to produce any register or document the contents of which can be proved under the proceeding section by a certified copy, or to appear as a witness to prove the matters and transactions recorded therein, unless by order of the Court made for special cause.
