Section 18 in The Punjab Minimum Wages Rules, 1950
18. Summoning of witness and production of documents.
(1)A committee [-] [The words 'Advisory Committee' omitted by the Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] 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 produce any books, papers, or other documents and things in his possession or under his control relating in any manner to the enquiry.[(1-A)] [Inserted, vide Punjab Government Notification No. GSR 35/C.A.11/48/0/Amd. (4)/68, dated 19.3.1968.] All books, papers or other documents and things produced before a committee or the Board, in pursuance of summons under sub-rule (1) may be inspected by the Chairman and independent members and also by such parties as the Chairman may allow with the consent of other party, but the information obtained therefrom shall not be made public :Provided that nothing mentioned in this rule shall apply to a disclosure of any such information for the purpose of Prosecution under section 193 of the Indian Penal Code, 1860 (XIV of 1860).(2)A summons 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 Civil Procedure Code relating to the summoning and enforcement of the appearance of witnesses and their production of documents shall, so far as may be, apply to proceedings before a Committee, [-] [The words 'Advisory Committee' omitted by the Punjab Government Notification No. 9110/8801-Lab-58/68593, dated 28.8.1958.] or the Board.
