Manipur act 005 of 1989 : The Manipur Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1989

THE

MANIPUR

DEPARTMENTAL

INQUIRIES (ENFORCEMENT

OF

ATTENDANCE OF

WITNESSES AND

PRODUCTION OF

DOCUMENTS)

(BEBE, ¹⁹⁸⁹

M

An mire} to

provide

for

the

enforcement of attendance

of

witnesses and

production

of

docu- ments in

certain

departmental

inquiries

and

for

matters

connected

therewith or

incidental

thereto. ^I

/ Be it enacted

by

the

Legislature

of

Manipur

in the

Fortieth Year

of the Republic ^of

India^as

follows 2

.

1.

Short

title,

extent

and

commencement—(l)

This Act may be

calledthe

Manipur Departmental Inquiries (Enforcement

of

Attendance of

WitneSSesand

Production of

Documents)

Act,

1989.

(2) ^It

extends^{to the}whole

of the

State of

Manipur.

(3) ^It

shall^{come into}

force at once.

,

1

2.

Departmental

inquiries

to

which the Act

shall

apply:—The provisions ofthis'Act shall

apply

to

every

departmental

inquiry

made

in

relation to— (a)

persons

appointed to

public services or

posts in connection

with theafl'airs of

the

State; (b)

persons

who are in

the

service of or

hold any post under-

(i) any local

authority;

(ii) any Board or

Corporation (not

being

a

company

within the

meaning of

Companies Act,

1956)

(Act

1 of

1956)

owned or

controlled

by the State

Government;

(iii) any

Government company within the

meaning

of

section 617 of

the Companies Act,

1956

(Act

1

of

1956),

in

which not

less than

fifty one

per

cent

of

the

paid-up

share

capital

is

held

by

the

State

Govern- ment or

any

company

which is a

subsidiary

of such

Governmentcompany;

(iv) any

society registered under the

Societies

Registration Act,

1860

(Act 1

of

1860)

or

the

Manipur

Co-operative Societies

Act,

1976

(Manipur Act 14

of

1976),

which is

subject

to

control

of the

State Govern- ment.

3.

Definitions :—In

this

Act,

unless the context

otherwise

requires,—

(a) "departmental

inquiry"

means an

inquiry

held under and

in

accordance with—

(i) ^.anyrules

made under

the

proviSO to

article

309,

or

continued under

article 313

of

the

Constitution,

or

(ii) any^law

made

by Parliament or

by

the

State

Legislature or

any rule made

under any such

law, interplay;

.sgation ^of

misswuct against^an»1mm

mwhomrhis Awapples: ^' ~

'

(b)

"inquiring authority"

meatw;

an

qficpr

or

authority appointed

by

theState

Government or

by any officer or

authority subordinate to

thatGovernment to

hold

departmental inquiry

and

includes any ofiicer or authority

who is

empowered

by or under any law or

rule

for

the timebeing

in

force to

hold such

inquiry} (9» am

afiemnmamtt

methane

vaeggggggosmlm(d)

"State"'means the

State

of

Manipur.

.

~

4%

Power-oh State

Government to

authorise

the

mwm specifiediiuz section

Sz—(l)

Where the State

Government is of

opinion thatifg: ^{thepar oses}departmental'in^{Lyit- @nt}tgraimnmuiwitnasé

"lifiigiii

t

oriffisny haven- am:

sundae

.

:'

swam-e?

muons

it:

'maxa'mfygfariéf" afiflronse the

i'nqu'mng authority

to

emogtsefihagmwtfiod'imseetion'siihr» relation to

any perSOn

within such 0]"?in

-, ^'

dr,~

A

t ' stégcegit'gfiivfié

3k§fifi§fl§3$fi$wrms authority may

exercisgwympofifl

an '

$2 The pnm contened on

rue

5m: Government

bywb-seclial (1)

ml urn

mryiuchaurhnriu,

inn

beingan .urnerrry

qmrlu

the

Rppni ling wunriryin

nae-ion^inrne

perm .5

use wnnrn rne

departmznlal

inquiry is

inning

nerd.

us

me

sure

Govemmenr my.

by

naliflmuou in rne omit! 0mm,

rpecriy ^{in II'I}

hen-1r,

5

PM!" of "no!!!"

Hm,

I'Mfllv

ioenlarca artemanoeolwllnems l-IMI ^ct

humus—(l) Every inquiring

nurnoriry

rurhorired under reciion '

(hereinuner

nfemd to n. rhe "nurhnrired

inquiring

nurhori'r'y") shall have rheru-e powenuue vesiedinnorviieourrunderrhe Curie

oICi 1

Procedure. rm

(An

5 of

may

whiie

rryirr.

r

sun.

in respeer of rhe

roiiowing runners, y.—

(n) ^rhe

rummoninr ^uid

enrnrein.

rne

nrrendnnee or any wirners and :nmi'ning ^himon

onrn; (h)

lequiring ^rhe

discovery ^and

pmdnclion

or nny noonrnenr or oriree nrnrerinr which

in

producinie

as

evidence; (a ^run

neqrririiinning afarry

yublic

record fmrn any

courr or

mice.

(2)

Norwiihmnding nnyihing

contained in sub-section

(Ii.

rhc nuihorised inquirrngnurhnriry

uinil^nor

compel ^rhe

Reserve Bank

of

India.

ihe siaxe Bank 0! Ind r, any

enbsidrnry

blink I: defined in

clause (kiorsecriorr 2n!

rne Sure Bank of in r

(snhidilr)

Blnl'ryAcz,1959(ACKXXXVIlloI1958)oranyoanes-handing

new Bank ccnurirrrr Ilnder nocrion 3 of

ihe

Rankin] Cornnnmer (Acquisirinn ^and

'lnnsfer^cf

Undertakings)

Aer, 1970(Acrv

or

1970).

(n) ^ro

produce nny banks^orucoounr^orother

ducumcntswhich rhe Rererve am or

India.

rne srare Bank

of

rndrn,

rhe suh' '

ry bank^or

rire cerrenponning ^newBankeinims^rohen

confidennni nurure,

or ([2) ^I0miremy^luck

hnnkr nrdnenmenu^a

pan or the

record ovrhe procudings ^{ul rhe}

nepnrrmenrni inquiry,

or

(c) ^lo

give my inrpecrinn ^ormy^Inch

banks^or

documenu,

it

produced In

uny

pally

herore

ir or in

any orher pzrsnn.

(3)

Every prncerr issued

by ⁿⁿ

unnamed

inquiring nurhnriry

for en:

ailzndlme or my wimuh

or

{or me

produclinn

or my document lhlll be served nnn

erecurrd

rhrcunir

rne Dislricl

ludre.

wirhrn me loan] limits

of mice.

yurndicrion

rhe wilness or arher person,

nu

wnonr rhe process is re he served or

execnird.

voinnrnrily

reside: or

carries on

hurinecs or

pennnniiy works

forum

and

rorrhe purpose

orrukin. my

Icuon

forth: disobedience of any ^eucn

omen,

everysuch peoneseehull

he deemed ro

hennrocees,

inued by ^rheDismcl

Judge. ^{ulhe one}

any^be.

a) Every

uuihoriscd

inquiring nnriroriry

mzking :rry depnrrmenrnl inquiry under,

rlrir^Actskull^bedeemed^tobelcivil cam for rhe purpose: alrecrionr Ms Ind

346

M

the Code of

Crimi

4

6. Power^to

make

rules

:——(1)

The

State

Government

may, by

notification in the

official

Gazette,

make

rules for

carrying ^outthepurposes of this^Act. _{(72)

Every ^rulemade

under^thisActshall ^be

laid. ^{assoon as maybe}

V

after ^it

is

made,

before^theHouse of

Manipur Legislative Assembly,

while^it is in

session,

for ^atotal

period

of fourteen

days

which may be

comprised

in one session or in We or more

successive

sessions and

if,

before

the

expiry

of the session

immediately t'ollowmg ^thesession ^'orthesuccessive sessions aforesaid the House agree in

making any modification

in the rule ^or

the House agree that the rule should ^notbe

made,

the rule shall thereafter have effect

only

in such modified form or^be

of no

effect, ^asthecase

may be, so, however, ^thatany modifications ^orannulment shall^{be withrat}

prejudize ^{to the}

validity ^or

anything previously ^doneunder^thatrule.