18. Summoning of Witnesses and Production of documents.
(1)A committee, or the Board may summon any person to appear as a witness in the course of any enquiry. Such summons may require a witness to appear before it on a date specified therein and to produce any books, papers other documents and things in his possession or under his control relating in any manner to the enquiry.(2)A Summon 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 Code of Civil Procedure, 1908, relating to the summoning and enforcement of appearance of witnesses and the production of documents shall, so far as may be, apply to proceedings before a Committee, or the Board.
