Section 2 in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976
2. Departmental inquiries to which the Act shall apply. -
The provisions of this Act shall apply to every departmental inquiry made in relation to -(a)persons who are members of any civil service of the State or who hold any civil post under the State;(b)persons who are in the service of or hold any post under -(i)any local authority;(ii)any Board or Corporation (not being a company within the meaning of the Companies Act, 1956) (Act I of 1956) owned or controlled by the State Government;(iii)any Government Company, within the meaning of Section 167 of the Companies Act, 1956, in which not less than fifty per cent of the paid-up share capital is held by the State Government or any company which is a subsidiary of such Government Company;(iv)any society registered under the Societies Registration Act, 1860 (Act I of 1860), the governing body whereof consists, under rules or regulations of the State Government, or both;(c)persons who have ceased to be members of a service or holders of a post referred to in clause (a) or clause (b), in relation to their acts or omission while they were members of such service or holders of such post.
