Punjab Departmental Enquiries (Powers) Act, 1955

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The Punjab Departmental Enquiries (Powers) Act, 1955

Act 8 of 1955

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For Statement of Objects and Reasons, see Punjab Government Gazette Extraordinary, dated the 22nd February, 1955, pages 106.

Received the assent of the Governor of Punjab on the 3rd May, 1955, and was first published in the Punjab Government Gazette Extraordinary, dated the 7th May, 1955.

An Act to confer certain powers on the officers conducting enquiries under the Punjab Civil Service (Punishment and Appeal) Rules.

Be it enacted by the Legislature of the State of Punjab in the Sixth Year of the Republic of India as follows:-

1. Short title, extent and commencement.- This Act may be cited as the Punjab Departmental Enquiries (Powers) Act, 1955.

2. Summoning of witnesses and production of documents.- For the purposes of an enquiry under the Punjab Civil Services (Punishment and Appeal), Rules, [(or the Punjab Police Rules],for the time being in force, the officer conducting such an enquiry shall be competent to exercise the same powers for the summoning of witnesses and for compelling the production of documents as are exercisable by a commission appointed for an enquiry under the Public Servants (Inquiries) Act, 1850 (Act (XXXVII of 1850), and all persons disobeying any process issued by such officer in this behalf shall be liable to the same penalties as if the same had issued from a Court.