Industrial Disputes (Central) Rules, 1957

24. Power of Boards, courts, Labor Courts, Tribunals and National Tribunal

In addition to the powers conferred by the Act, Boards, courts, Labor Courts, Tribunals and National Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely-

a ) discovery and inspections;

(b) granting adjournment;

(c) reception of evidence taken on affidavit;

and the Board, court, Labor Court, Tribunal or National Tribunal may summon and examine any person whose evidence appears to it to be material and shall be deemed to be a Civil Court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, 1898.