Section 73 in The M.P. Industrial Relations Act, 1960
73. Powers of authority to summon witnesses, etc.
(1)For the purpose of holding an enquiry or proceeding under this Act, the Registrar, a Labour Court, the Industrial Court, a Board and a Court of Enquiry shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908 (V of 1908), in respect of-(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents;(d)issuing commissions for the examination of witnesses; and(e)such other matters as may be prescribed.(2)For the purpose of obtaining the information necessary for compelling and maintaining the record under Chapter XV, the officer authorised under Section 95 shall have the power specified in clauses (b) and (c) of sub-section (1).
