The Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1972

[Act No. 18 of 1972]

[31st May, 1972.]

Contents
Title	The Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act
Sections	Particulars
1.	Short title and extent
2.	Departmental inquiries to which the Act shall apply
3.	Definitions
4.	Power of Central Government to authorise the exercise of powers specified in section 5
5.	Power of authorised inquiring authority to enforce attendance of witnesses and production of documents
6.	Territorial limits in which powers specified in section 5 may be exercised
7.	Power to make rules