Section 18 in The Orissa Minimum Wages Rules, 1954
18. Summoning of witnesses and production of documents.
(1)A Committee of the Board may summon any person to appear as a witness in the course of an enquiry. Such summons may require a witness to appear before it on a date specified therein and to produce any books, papers or other documents and things in his possession or under his control relating to any matter to the enquiry.(2)A summons under Sub-rule (1) may be addressed to an individual or an Organisation of employers or a registered trade union of workers.(3)A summons under this rule may be served-(i)in the case of an individual by being delivered or sent to him by registered post;(ii)in the case of an employers' Organisation or a registered trade union of workers, by being delivered or sent by registered post to the Secretary or other principal officer of the Organisation or union, as the case may be.(4)The provisions of the Civil Procedure Code relating to the summoning and enforcement of the appearance of witnesses, and the production of documents shall, so far as may be, apply to proceedings before a Committee or, the Broad.(5)All books, papers and documents or things produced before a Committee of the Board in pursuance of the summons under Sub-rule (1) may be inspected by the Chairman and the independent members and also by such parties as the Chairman may allow with the consent of the other party, but information obtained therefrom shall not be made public :Provided that nothing contained in the sub-rule shall apply to the disclosure of any such information for the purpose of a prosecution under Section 193 of the Penal Code XLV of 1860.
