Section 69 in M.P. Industrial Disputes Rules, 1957
69. Summoning of witnesses etc.
(1)The provisions of the Code of Civil Procedure, 1908 (Act No. V of 1908), relating to the summoning, attendance, examination of witnesses and penalties to be imposed upon witnesses, shall apply to the person required to give evidence or to reproduce documents before the Commissioner under these Rules.(2)Every person who is summoned and appears as a witness before the Commissioner shall be entitled to payment by the Labour Court out of the sum deposited under Rule 64, of an allowance for expenses incurred by him in accordance with the scale for the time being in force for payment of such allowance to witnesses appearing in the Civil Courts.
