Departmental Enquiries (Powers) Act, 1955
| 1 |
2 |
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| Year |
No. |
Short title |
Whether affected by Legislation |
| 1955 |
8 |
The Punjab Departmental Enquiries (Powers) Act, 1955. |
Amended by Punjab Act 17 of 19582 Extended to Pepsu terretory by Punjab Act 23 of 19603 |
An Act to confer certain powers on the officers conducting enquiries under the Punjab Civil Services (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:
Section 1. Short title, extent and commencement
(1) This Act may be called the Punjab Departmental Enquires (Powers) Act, 1955.
(2) It shall extend to the whole of the State of Punjab.
(3) It shall come into force at once.
Section 2. Summoning of witnesses and production of documents
For the purposes of an enquiry under the Punjab Civil Services (Punishment and Appeal) Rules 5[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 Courts.
1. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary), 1955, page 106.
2. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary) 1958, page 276.
3. For Statement of Objects and Reasons, see Punjab Government Gazette (Extraordinary) 1960, page 594.
4. [Received the assent of the Governor of Punjab on the 3rd May, 1955, and was first published for general information in the Punjab Government Gazette of the 7th May, 1955]
5. Inserted by Punjab Act 17 of 1958.