Section 18 in The Orissa Industrial Disputes Rules, 1959
18. Summons.
- A summon issued by a Board, Court, Labour Court, or Tribunal shall be in Form 'E' and may require any person to produce before it any papers, books or other documents and things in the possession or under the control of such person in any way relating to the matter under investigation or adjudication by the Board, Court, Labour Court or Tribunal which the Board, Court, Labour Court or Tribunal thinks necessary for the purposes of such investigation or adjudication.
