The Chhattisgarh Vibhageeya Janch (Sakshiyo ka Hazir Karyaya Jana tatha Dastavezon ka Pesh Karaya Jana) Adhiniyam, 1979.

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.• MADHYA: lU\ADDH~ A:.qf'
,l'~;l.•rif\~(9 ,"
THE MADIW4. PRADESH YIBBAGl'!A JAN~ _ (~KSHrtON «A HAZIlI KARAYA
J~A:.,TA~ DAS¥,~JPN ~,~~~ ~"A1M'~ ~~ ~9'1.t, ,,'• , ••........• , ,_ t ',' ,. To ~~ ~ ~ t """
.1~~4 ~e ~qt cq~ •.•~~w~pp tk'9~ Ma}'ltm;.~ fit'8t'~bblWJM i~,
the "Madhya PracL:sh(J1lJ'.ette'·(Extra .•ordinary, -dated dle 17th M~YIl~~.]'
All Act to proVide,tot the .;nrorc:esneat 'of at_dance or wltlle$8ea aJ1dproduction of
,:;:'~U::::T~J:..~;~.~~"~~fQ,1;~-~~ :fift~ '~~,nth or_avllU ' ' • ,f 'u
, / " '
f 'In~t ent~~~b!; ~~ 1VIa~J8,~a~~ ~~t1tf:W!amtb,e/J;I}~~~,... !~ Wf.i·I:~public
o QU& as IUUOW8.- ,'~'-' .' !J "oJo·"
.1. (1) This ACl~f ~ ~»e,•.d ~~t~ ~,,4~,.'Xibl1mP~~!l~,_,(~~yon K4l Short title,
Ham Kara~ Jana'~ Dasta\"ejon .n.aPe8A Karaya Jma) Adlllnl~m. 1979. extent and
• ' " , _ ' " ,."', '*. A, .•. rCl ; 1 " It '; commenceIDent.
(2) It extends-tothe wi10le of the SUire of mdhy~ Fradesh. ,
§~)tu1\ha11come,int(),fb,c:er~~rrtf rr:s'~e'~9:te' G.o~~i~ ~~y~a~:fl~~a~~~.tLNtb~ ' ' '" " -" F ,. f ' _ .. ' .,'.' ~ .• t • ~ [J l '" .~ ••. ' .t, '40.
',~•. Tlie,pro~ .Q!.w~~S\l~~RR~ tP-'«l~)t depa1't~tal1n~ •••CIe.,iti' iela- Departmental
tiOqr lOA- ," . 'to ' t·', r i.T iLl,", '' ; {<:.•• ) ::, •,-' inquiries to,
• ", /'.,,; ~ " .,~, . " I' "'.' .••..., which Act sh~1l-,
", t". ' . , .' ;. ", 1< t ••• ,' •• ' .'~ ,; apply.
(p), ~6~ a.I?ERizJ~4,1I9p}bb1:<:§grN;~: Of p,oSts.in':,.01' •.•••cti~, With,,ilie.-1dIait8',ofl~,. ,, ." S~te; .. " '" ~ " ,l- •• , r • I '- ••• , "" •• ',".--
. ,(iI) p8fSQA8wno,~a:vinl been'appainredto anY'pub1ic~ or j10stin' conIili'cdt1r1rith
the dairs of the St4ite. ~re i~ service or,paX of,- .. '! _ •• - f· .-, ~ ....•••• "
(ij ~qi )p~. au~Or~il . ,..• ' h.
(41~~~~()ratlon:~J16t.()r~.¥~[~., l~, ,. ~de,. 1i~.',~~~Aa~ Legislature
; 'md' OWn'ed'-or"c»htromcHJ,' tbe state:G~~ ~"
Cu..1)any Govemtiten.,t .compap.1 within, the meanin.B..of ,e.;~.~.Qn.6.~7of the"<;:?Jnpaoies
,': , ~<,~ 19B6~" 1:0619561in wkichit4tll~t~ BhYo.lie~ cent...o~1>aid up
shase capital is held by the State Goveintdf:nt" otiJtn.y compknywhich is a
subsidiary of such G~ment~ c~P,3ny; ..
,',"""i'(lv) an~::tt9;i~~~~~~~t~ii~=~~~=:~:tJ:~~~:"."'~~'! .... I' ,.,', ;YO'; .~i'. ') rc:
/3, }B~~'~:\P~:Pooes'-~lhisAd:r, ~.t:.t;lJ:l!I, .. DefinitiQns.
:{a)il'depiJtmJntid iriqtjitrAmeansanliictui1"y'htHdunder and in ~~c;e ~ ..•••
'. (I) any law made by the State Le.gis1atureor any rule llUldethereunder; or
;{;I} ~py ,~'Ql8de UJ1der,the;provisO to'a~tJ 3091,:CJf~~jtt1)<k,r a,qtIc;~13,·
:(d~the,QoristitQtion lJfIn.~: ';, "o,'!·· ., ~. '~- ., l
(6) ·:inquiringanthority·· means an officer or ~~oriJy ~ppoipted by the State Govern.-
..~~~~rby IJnY.•p1Ji9CJ;.or ,~~lHIJ>9r.~t~k t<t-that~_'t\o hhld a
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1997 ~ Vf{1{Gll{ "\R1ltmr '1ft '1ft.] ,
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l .I. This Act may be called the Madhya Pradesh VibhagiyaJanch (~akshiyon Ka Hal.ir Karaya lana
..... w;..:...'t •.::r:.J:'~Dastavejon Ka Pesh Karaya lana) Sanshodhan Adhiniy~m, 1997.
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;,)0. 160j: 19~n ,
THE MADHYA !'HADESH VIBHAGIY A JANCH (SAKSHJ)'ON KA IIAZm KAi~,\. "l';;A~'
~, JANA tATflA DASTAVEJON KA PESH ICA~AYA JANA)
.. SANSIIODlIAN ADJUNIYA1\1, 19T'
[Received thc asSclIl of the GO\'crnor (Ill tJlC 291h March 1997' assent first puhliShed in,lhe "l\1l1dhya Pradesh (;.lZct:",
" II ,(E.traoordiuIII"Y)"d>lted tbe5tu April, I~:rl] .. '"
An Act to'amcnd thc1\'lbdh}"3 Pradesh Vibhagiya Ja9Ch(S,akshiY~~1 Ka Hazir Karaya JanaTalha
Dastim~jon Ka Pesh Karaya Jalla) AdhiniY3m, 1979.. 'i
·1'
Short tilk.
Omission of
Section 4.
Amendmcnl of
Sl:clioll 5.
A mcndment of
Section 6.
(i) in the marginal heading the word "aulhorised" shall be omilted;
.. ' II. j
(ii) in sub-section (1), fOrlhe words, figure and brackel,,'>"Ever~ inquiring aUlhority alJlh~)rised
under Section 4 (Ilcrcinaher referred 10 as Ihe "aullilJriscd u:qu'iring aUlhori[Y)"lhe
words "Every inquiring aUlhority" shall be substituted;
(iii}in sub-sections (2), (3) and (4), tile words "authorised" whlever it occur shall be omillcd .. !
4. In Seclion 6 of 11Ie Principal ACI, lhe word "authoriscJ"~ishall be omillcJ.
3. In Section 5 of the Principal Act,-
. ,
I.le it, enacted by Ihe Madhya pradesh Legislalure in th~1FOrly-dighth Y tar of the Republic ofIndia as follows:_
, .
2. Section 4 of the Madhya Pradesh Vibhagiya lanch (Sakshiyon Ka Hazir Karaya lana Talha
Dastavejon Ka Pesh Karaya lana) Adhiriiyam, 1979 (No. 14 of 1979~(hereinafler refelTed to as thePrincipal Act) shall be omi((~. t
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~HOl'A'L. DeiteA .1\0 5 ~BRU.ARY'81
. I .....Tn.exerCtse O~h tbe powers conferred
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1:')' sub-eeotiop. (,) 'of _section 1 of the )!".\t\Y •• iradeeh" "If .' ' , '
Q10hagiya Janch (SakShiyaonlCa. Hal'ir lCalfaYe. Jane. '£athaI
DaB t ave j on K•. l'esh lCaraYa Jana) AiU}iniy;.x.,1979 (N,,·1 4 "f 1979 ),
the State GOVl>"",menthereby .flPl'ointe the 10th February, 1961
as the d~" <l/l. ..micn the •."id Aot, Sh~l. <:>omej,nt" fOl;Oe•.
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(B_J'e 'Beerjee)
Srcret:BryiiO G.¢Vernment
,: MadhYa. t''1''adesh",
Qenera.1 !dm1.n:tstttii,t.ion J)epartIDtlnt
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Knr~yaJan~)4dh_~,jYaln~>1979'~N'b.:,'1 ~:::d:t.1919).~~~;:;St'ate:
Go[ernment·h~r.by 'mB.k~sth~ f'oii6:W:illg'fUief~;~7naieii:~
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1 _ S~i02j;~it~ :'~-":"~";'~~;:J"e'rules~m&t[[b.;-;~~d~::;:the··-M~dhia "
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'~athA~tavejonKa resh Kara.y~::J~tlf'.l§Nri~-- 1981~ il
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Defil;I1ti~s:- - In these rules,litiv..$~the oont~xt
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(a) "let'" means ,the Madhya Pradesp.VibhtigiY~,Janoh
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,..'-(S~hiyon K~-cHazir Kar~a :~ia.n.'a'T~tl1a·D~t'ave j on
Xa Pesh Kar~y~ Jana) Adhiniy~,' 197,610-14 of 1:,!J79);
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(b) "Form"means a form appended to'thesEi:~rules;
(0 )'ftseotion't~ means a seotionofthe' :.101;.'
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Prooedur~ for summonin~' andenforcinil flttendanoe of"
witness: - i The inquiring autht)1-ity who is'vested''l .•
,with th~ powers Of.'aOi';'11 aourtu:nde!rsub-eeotioil (1 )
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of $8o"tion 5 of 'thnAot sha.llfot.1.ow: iR'"a 'departmental
in~1r".f the pr~~~du;e ,laid d6wn:';~ :~~~)·riIof the
COci~ Of .Civil Procedure,'t908, whiol1:~-h~11 apply
rnut$t1a $tandis for the purposes Crt'sl.i.Oriing and'.. - ~ '
enfd!'QU, attendanoe o:f..a _ntness 'and,:~()r ,'matters
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CQnce~e(~~>andfor that p:urpose. the ~\l.~2J shall be-",j" ;Yf,t_t1,~f.~ ;:'.., , ,"'::. -;':,~}",:;q'M";';:-';:':-;d\~' I': ';; ,"r9;~f;1/;i;' l'S,,":, ~", ,
,;(1orwB.rd2<t.~::~,q)the'"D~~k~ct .;~~ge witp.~"~\~.tte'r· ~ Form ,IIr.
.. ,: ~. " .3"Z"':""o.;,;~<,',· " ";::~_.~~~..:;',._.:i,_t:;, • , .,'; .;"v',," ,,' "". '
06rf1tetrt;f~ti~'~~'~gttmmone.,under ~ect ion' 5<1,J\~t~:'~
ii:?:~~~~~~~il~i~~~'!\;,$~~,:,;~,~;h.a1,~7::;,~~r;:{'~i;t~"""'
(a') be lil~td:i.i;"licte· ';,< "/",,,~J1.u, "~3\,L,,' ,:r:"" ~[ ao{ ;~'~!~j:'~~;:
, (h) lie s<i'gR'~'d by,th~, e,1,1Qlli-r::ing auth~tt;.', '., .",' ~ ./, ,.:' .,,~:. r', .. ~.~ ,.:::. ,,~-~~ ~, -:?J"-' ,; '~.'~~
'(0 )'be"sealed witli~';~:thie,"offi~ial: s~al' ~~:.t'the
.~ii~r~~,lll)..t~~;~;i:; ,. ,""\ "'~ :,fT
, ..... " ~:.:::':';-
(d}'a:p~~~i~,Zthe:, date time, ansl p',:I-aceC!.~;;,,!ff~~chthe, " . c·. ,,;.:~.. ~-,/ ;-'" (. ":~:.[ '.';."~:~. ,-',,",;. • ,. ' ...•.. .J ~.~:-;_1;" ':- r •
perfJ~, sU:~mon~,d',is,requ,ired to 2,t~~<nd,arid also,I '. ~ ~ '..' _ .••. " • ~. f • - '--::'.',: "',:' ,- "':.:'~~):'.~ _\ .,,; •.
whethe,r'his,attend~nce "is required. for the purpose... ~,\'.:' •._;,~'. '-".~:~? ~;:<",{/.'.:'.~,; .., : .
o~:~~ving e'\1'id~!}9,e, or to dis c ove~;~nd produce a"', ••..•..• ," ',J,: ',.:.r,,_ : t";:.' n;1_" '-:'~:;"<.' .", .
, '
df?cument or o,th~rmaterial, or :for~oth the purp_~~s;.:".'::::'.;~'~~~'.~".':(.._~~\,?--'~':·'·~"fr:~..~-·~,"r·..r .... : .,.'.' ,.~ ... , "~"" ••..
, ;' '. ,",,-" .... . ~' -"~~~ ...~_.~.._--,,...•,:~ ~..~'-"--.-,"
','' ~t~::~/~~~t~[~:",, , ,', , ..i;;::;,>';~';';~!ii;;j,::',><
:~'e)/:;::P~~::~~~P~~d:L:~~:~::~;~~e;dby""~n;~,~;~g au ~~O~i ty and
"'b;e ,'s~'nti:~';by,.pos,;t, to the,' DistrJ.ct. Judge wi thin the~.• ';'Ii.'" ~:t:> " .1 '.~:';,":'" _'" ~;<'-',..'-·.'''C'' f>:: ~.~~~'.1':''';'' '.....~ .
·',local':Limits of whose J'urisdiotion the specified- • ". d n '.. '.;. "~._:;:. ;i." •.•..~.L '~"' . .'/,.- ~ y '.~';"","- \ ~
'Ee-~_on,<,.on<wh'9wi ~p.ch summon~, is, .~~. be ,~erved,.• -'.,'.:-~ ,,' ~ ~.: .•~_t .i., ' .••.•• : . ,:.,'_ >':.,';'., j" \ J '. " "'_ ._. f '.'~.t~·".,. '.:, '"'.-"
aO~ij;~f1.y'resides or carries onl:,'\:",iness or.l';:;':',~._;.. L<'- . :: .. -- . "', -. " r .-. '- :~.;
, ,.',; ~. ,,',
pqrs:ona;~ ,warlp~ .f or~gain." ~or ,E e.{'vi,ce-• ": I
,6.

. .
--- - '- -~-"-r('1iurnC-d~u:ndei.ivereC1bY~the POst, then the process shall be
servnd ni ther by Rcv.cnuc POlion or' by' Proc~gs Servcr thrqugh
tho Dis t rict Judge; as ma.Y·'be "c ons'iCfered sui table' by th<ri'
!nquiririg a.uthority, ~/'prov:idEid in clause.,(2.}".Of.rule.4_
, > > "9· Pr'oceture for seeking
permission to· invoke
th2 provisions of the
Act by tho inquiry
Offichr:- .
.... ""-'.:.t' .
tion of documentsbefore;ndepr.~-
mental tnqu.iry· sha.ll- or(linarily
. '- \ ... ~ .
':OontiilU,O tOibcY'seOUrod" inthd" MA:nnCr"'as hltherto'J?i-ondod. ~:
• >
,~;fhero;7in .thei.6aao:f of:";a depart~ental ":inquiry :iih~J~itlqid..r1ng ~ thori ty... ," , ,. - ". ,; ", ' .. ' .. , l
is' s;atisfipd i;hat(i1;~·:i.s~ nocessary: to summon: a'pOrSonas a:'Witness
Cr t o~~caIlfor' a.'>:documant from him and tha::t'th~" ~ttehdance .0 ..£
..
"
;
~,r
..such. ,person:' Pt.Cf~a",wii;ll~S > 6r_:pr(~~ioIl:of'·. iJu.cH.:1 d.•..X)\l~nt'JIla.!;:not;.\ - , .
. ",-' ,.
• > • • •• ~ 4'"•.•,, .'. .~. i.
\

--..,
"'4'=""
"
oth<::rl-.rtS0. be secured , it may, after rGc "rding thE' reas on
II
for doing so, make a reference to the St!lteG~vernment
seC?king authorisation under sJ~tion 4- Of the Aot to exercise
- - ~~ the ~JlQ.lil'rs~.SJl~c1fied~~p,:' ~~t:i.on, 5 rre lati on t c such pe rson •
10. Power to authorise The pOlrer to authorise an inquiring
an inquiring O;fficf'r ,~ " .. '
under Section 5:- ' officer under section 5 ~f the Act
shall be exereis~d'by 'the 'St'ate Go~ernment if it is of' the
opinion that for the purposes ,~f any departmental inquiry it
is necessary to do so iD. relation to r:u1y employee or class or
category ~f employees spe~ified in ~clauses Ca)and (b) of
section 2 of'the Aet.
:~FOR1\1f-Iii
I
([.e~~J-e 4 )
:1
':-:-o •••••••••••••.••••••••••••- '. ,IJOVERNl''IT'NTOF MADHYA PRADJ',SH
'I t! • •• • 0 ••.•••••••••• ::__ •• ])ep.~tmen
'1~****-::
~ated the •••••••••••.•/
ther:state ::1overnment is of JDPinion that for thes'f'-. -. ,. '•• __ • ".ijo ::
purposes of the; departmental in quirt in relation to .Jhri.' " . _ .. " .• ', il
------------.--- __ :, it, is neoessarv to summon ••••••••••••,. ~- 11 .. '-
• • • • •• • • • • • • •• as, wi tnessesand'/' or Call for document from •••.••• ~
. ' .... 'I~ 1 ::;:~
•••, •. ••••...• • ~J I
I,
,r."." THT.:R'j.'lF0R."'J,in eXereis? of 'the l'0wers c6nt~rred by
. ,
sUb-section (,) c:f section 4 <iflth'f'I"adhya Pradesh Vibhagiya
.Janch (S~shiy01.1 J'a Haz;i.r Karn.:v~-'·J,an:a:-Tatha Dastavejon Ka Posh
, - ii
1·arP)r8, ,Tana) Adhiniyam, 1979(Noe14 ',.,of~J979), the State Government•. ~i .r.
. "'!i .
h~~r0by author;l.s0s Shri <J~ , ~~~., • ,-tho" .:inqtL'i.r..i1~ anth-Ol"'i'ty..,
1 - ~t f) \'xnrcisf> the powers gnp-cifted (in <seetion5 of the said ,t'-
\':hiniyam in relation to the above named person.
II ····5···

•
",_..r"'" •
1
,"\,"
9V?~M1{TtdiY~A-DIljl~;:t>~lf%';~;
i:~;i~(~~~~t~{i~~~~~;~,~P"0.'",',','/i'f'i'v,'ii'~;(';'.l.;~;~:.:S:E!,~Ats,·.,])l.ted;.,th.".:-~ ••••• ;- ••••• //~ • I .-1~::'~~>:::.~,~;,">;j~;~'~'~'~~~l~rf:~~~~:~~t:~:~~~?!:f~~;~;(J~~f~;:!'~;..~+'l.-("'~.?~f..<.t:~~:'~_::.J~.:;."'':':i;:+.'
'.~i'.I\f•.O,>!P.·l~F.,,:I·,cfA'T·,I 0 Ii.,. "
,. ~",.,:~~~I~~,~~,~~~'~~~;i~i,~;!,bt~~~,~'~it~~X('2',: '5~Q#i~';:'4l6:t, t'1i~~.~~dhya·~rad~~h~V~bKcigiya: J'anch", ',_\" ~:t;t;~·~'.~;A~;";:--h~-:;';·~-;;I'~"'~~';_"I'.~~··t~,f~..),~., ~I.~~'.;.·..7/l'f.:·-tf.l}'·':'~4~:,}"::~;~':"¥~i 'f~i';;:L:t.~1~~." >.~.~r,.;~~;.f'~]:
{~(sa.kshli9n~K·a;··~~~;r;':k~·~:~Y.:a".ia)la.~ath~:.Da.sta:vejOn, Ka.Pesh.P
. '.'.I ;.i·',:~~<~~':<}~.f;v>\~·:·'~;·~'e~~t.;f';~,:·,;,;~;>:,l:.~'~~:1~"~,"'·i;f~:;),~.--<.....:~;.•.<:..~,_~~~:~~._..._.
Kar-a.i8;-;iana)~;Ad!iiniy,-ami'1.9.79:k"io-.">14'"60£J 979), the,~ ,.;tate :"'
;'G~f,;~~h~!~~~;;;~t~~~;£,i~~;;l~ii~t':'~t;?;;:;":"~t,~t0 'eiercise :'the; po:w~I-'s:'Q9nte:r~e~t~6ri.,;1tj;lY-l~Uh~eot1on (1 J. '.' ... , ...._1:~;:.:~..-'~',,-,.~,~~~.~--.,,~'~-l~::~..' .~~"~."\"'.;:',~,~t~~t~~: .. ~.~i~~ yo l1'. ,'.':~", ./~t~- _
"/ of· sectiOn 4 of the sald,Ac~vr':f'of 'purp'oses~,.o:f' ,the d,~partmeri.tal~' •. -,.;.,,- •. , ••.• " ••••••• ~ •.. "'-- ..:,. •••.•••••. _ ..~••••••.•• ':" '- .. ,;.'_~:';.'';.,;: •• --- ~~~._.~ ... l~~ '_'1 •••••• ': ••• -. :/ ~',:.' •••
_. \ ~ v.: I ~ ~, .•••• ~,. "'- :- ~ ~ "" . .j..~. -'. ~ I
i~q\!iIT.)~~.ld~ains,t,;,~r~7.~':(7-'7~r:~7't:-;:"~~~~;-:.;.:-:--~-------~-
..
:, -, • y
~--~----~----~-~----~~.~:>7--~~~~~~7~~-~~;
, .
- .Specify' the name ..of, the' pers on against whom
'·~epartm~nta.l':'iriqUiry i$'being held- ,••.• ~ ••••••• .".. •.•..•••..•.•.• ;. • ,J "
' .
.- ...~-~ .~ ~; ,
, ,
.I
,.,. : ~.'"'(
.' ; , .•• ~ ~. "l •• \
, .', -..~

~ ..~
are requested to
i •
!
FORM - III
(See rule 6 )
To
(Hame and address of ,the JUdge qoncerned).
Sir,
Under the provisions of sub-section (,) of section 5
of the Madhya Pradesh V:tbh~giYa Janoh (Sakshiyon Ka Hazir
Karaya Jana'ratb.a Dastavejon Ka Pesh Karaya Jana) Adhiniyam,
1979 (No.' 14' of 1979) a summor.s induplioate is herewith
,forwarded f('JJ!. service on the wi tness (N~e~)
(address ).You
----------------C?Luse, a oopY' tTf the said summons to be served upon the s'~id
witness and ret~ni the ~riginal 'to 'me duly stan~d by' -th~-said·u!
witness, with 'a statement of service endorsed thereon by you.1:, -,
2. A copy of the riotif:tcationNo. dated----------~ ". ,
------.' " "issued by the State Government' in _
• ~'v~ •... ",~ .••••• ,.••.• ' .••.. , __ ...•••" ••. j ",', •
the Department ", '·f'-".',' under sub-section (1) of section 4
,of th~~·~q.h.ya l)~a.d'E;sh'vibliagfYa-:-Janch (S.akshiyon Ka ~-lazir" T,c • - •••.• ' ••• " '" "., v •
.. . ' '.' " ' .. ' .. 1""
Varaya ,Tana Tatha1hstavoj on Va Pesh 'f.~araya ,Tana)Adhiniyam, .~
". -.:..~~2':,',!~'" "l''''-, :l~"~;-'}'"!~.':~~~'~:~'~'-,.:::.:.)'::-~';:_'~::;'.".;:'",'. '--~- - .
1979..~~f~rring'oD.·'~he· undersigned the powers specified in
~y('ction 5 of the said Act, is enclosed.. -~ .'. ~:;::'.f-~"'·'~_ :.1:, -.·~·:·".';..,t~·~:,· ,- '~ .~. _. '. '.:', ..
i;
1,
, \!
I\I
I
.'
::~~~ttbn'---_J-oL-,.------
'-:',:;~.,'.'.'~.,,,.._"."_..,.,:- ----.1--------
,!
i!
I
··t
. .
":/", t.;":;,,>"
By order and in the name of the
-;'G?vernor·, f 1ifadhya Pradesh,. ~..
. B.J. Ree jee ) t,~
Seeret~:1'rY to ~Government'~'
}'[ad.hya Pl~desh,
r~ne ral.Admin l.a-tratJon J\"'-Partment .

bring with y<>.! (or to send t;C).·this inquiring authority)
(description ot'the dOcuments required).
, ,
attendanceiai<'l <'lawn in :role 1~ ot Order XVI of the OOde ot
.t'
\,
......,...
1908..ProC&dure~" ",' , ,
\
.""Your travelling allowance and daily allowance will
be Paid. by this Tnqui;,-ing Authority on thec<lnclusion ot YOUr
evidenc<>\'rtyOl> taU to' 'comply with this Ol'd<>r wi thmt lawtl>l
e"CUse, :I'm will. be SUbject to the cons<>quenoee ot non-
•
······2 ...
'~ .••..•...•..~.,.. .•.......•, ....•..

_______ day: of _
-2-
Given under my hand and the
'authority this
month), 19 •---
J1eal" of the. inquiring
(name· of the
II
tnquiring Au~hority
NO~:- (i) If you are summoned only t1bdiscover and
produce a. document or \other materia.l and
not to give evidence, 'you Shall be deemed
to havecomplie'd with the 'summons ·if. you
caUse such document or 6thhr material to.. ~ - .'
be discovered and producedb~fore this
. Inquiring Auth.ori ty onthc' day al?-d houra.f'~res·aid •. -....
(i1 ) .. Rates' of Trave iiilig' AIJ,owa¥ce :.~
.r _,'
The····witiiess "summoned'. 'iri""thEf-departmental
inqU7-ry Shall be Paid trav~llingand daily'
"'a;1-1·o1·mllces ~ccOrdirig to the endt .•. , .:
No. 3024/IV/R-II!Bh.opal dated 29.11.1966
(): the .Finailce' fupart.m.~.rrt ..JcoPY enclos€dJ.I~ '.
"
.*** l·',·-:-:d;::' .".'., ,.--.' '-..
I~
II'I'
~". "
J.
.....
-[ ,.1' -. ~' •• ~.'
II .' ...' -'" .• "t' , .' • ~ _•.••. ".'. ~ . ,-
. '" . ".- .. ~.. ,."-
,,~ . " ...I' '.~ "', ,-, " ~ ,'I .
~ • JI
i.:

Copy forwarded' to:-
~>~!, /_."f':~.~, .~ ';' '";. , l _~I' ~
All"Dcpartmcnts of Government , "
~he_President~ 'Boa.rd of Revenue, MadhYa Pradesh,'"
All;'.Oommissioncrs. of .DivisiOns,,' Madhya PradoSh,
'.4.1:[:Hoads Jof'· Dep.u-tlnen~f!.~~.c.to,.-; ...
.. ~ : ,', , '~- ~
:,~1"..,,,;~<:",,,."' ..;. '.. " < " .•• " . '.
~aJil!idr>'eo"'ea fi~t8ro-!th:it':fllra orne Urii6 pa!ltt he '~{I.'!~'!'''~'i\;L~~>lli't'i;r*"),,,; ',;; .', )"t~ ( , '!." ,
Qit~:-roltl,nguniio:rm: prOcedur,;' in' rc~ to 'tl'>o pkyment
~t,~i~ "~~~'6t~e'r ifJik"e"i&;;~to P'ers on a~pci'u'ing
1, ~';?:;~";::;;t~:.;:,;'t',!>:,;." < '1:'"l} -,.~:,,~;,. ~,1!{_.'\'a:~L~<a';\~~:lC:~~~:~\,te~~e,:r"OVide:rl ..~E?'-'has'. p''':.,. ' ',",,, '<t'''''''J~' .,. '," '. '", ~.
,', be en 'under'c Q:ista:irr~ti<k~~£)theSt"t"· ,ii.iv~n,ment. A'COpy' Of the:;;{'-~l:'L\,>''':1~rj~(;V''';)~"'!>,.t.,3ff!.''.1"~:;' ::'.'. ,.
,'1tic- 'Pitist'~ ,,'tf1Ori§4,~"t/i.g ;~ijub;I(jc t:c,i~s9.cd'.:tn consui t!lt lOn with YOUr{\ !0('~;"("~'\'f:'~!1\£f,Pl':.!'\~\I'1\t:'~;;!"?'; ("'. " ", ,\'r'1J~,;.J;ulG'overnme'nt;;:is encloseu-. for 1nform~tion.' .•• , .j' ~. ~!-'.''- J, ' (>:.1. :..; :~~r,!..·j ~i:!! l~" " ' :'; ~ ..
-, ... ht ;: ~":;: . J
.,,
y OUrs~ f-a-i--th-:f'uc-11Yi
Sd/- S .H. Burso .
Under Secretary to Government of
MadhyA. Pr~dosh~F1nance" Dcptt.
****.
Dated the29thNovp.mber 1965
.Agrahnnynna 7,1887.
....~.
~..
",<1>,._";
>:f" ~.
l'fOe 3024/rv/R~II/Bhopal,
,'~j"- f·....~<'<r<~
: .
~
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.----~-,.-,..--~ -- -"-'- -~:',.:--:~,'--....••....•...•."

". •. ;:;:,+'..:,i" ;,. 'r": 'if'
L,~~ ..•.~~::;,:!:J"'Z'~~'1Qi{.~'
The following instructions are
the payment of travelling and expenses
as in Departmental Enquiries:-
.,
j S3•(i ) Where the witness .is a Gove r ••;,:eo't. sei"vant of this St ate
he Shall .be entitled to receive, in respcet pf the att~ndance·
before the authority holding thedepartmentS;l .enquiry from the
Department under which is serving for the time being, paYment
of travelling allowance as on tour,under S-,R- .112-.. JI
(11) Where the' Govcrnment servant is calied in the depart-
mental enquiry to give cvidence as to ~acts. whioh have come to .
its knowledge tn th<1 dischat"~ of his public" duties •. the minimm
time roquired .to be spent by him on the ~""'r:ney to. and from the
place where the enquiry is held and the daY!' on wh~ch he is
required to remain present before tho '~tho~ity holding thO
enquiry shall be treated -as duty. Provided that if thnGovern-
ment servant is on leave theontirc time spent shall be
treated as part of the leave and he shall ,tot be deemed to >
have ~eenrecalled·to.9.1.lty •.. '!.. '. " , . /
(ii1) Where . a Government' servant is called by
a>1Y authority holding the departmental enqJiiry to give evidence
r:l.Sto facts which have come: to his knowledge· at a time when
he waS .not in Government service, he may bc paid travelling
allowance as provided in sub-rule (i):' .,' "4 •. Where the wi trlOss is. a serVant of jthe Govern~ent of
Ind1.n or any other state Gov(")rnment, he shall be .ent1.tled to
rccaivo inre~pcct of the attendance before -the authority
hold.ing the departmenta.l enquiry, from the central or the
statGGOVCrnmont eqneerned, such trav<i1lil).g allowance and/or
daily n,llowGllce ro:Jmay be admissible :to him under the rules
ay:'~,licnblo to him' iD:that behalf iri respect ofa j oo.J'!lley
u!'.tJ.crta:ken on tour and the 'amount SO '!paid shall be paid by
this st8.teGOvcrnmcnt to the central Government or the state
Governm~nt concerned who shall raise a debit in -respect
tl1.':'o of against this titfl.te Govcrnmcnt.' . ,'I servRllt
Whore a pers on who 113.8 been a GovernmontLis called to
: """,,,', ~_q to i"lcts which havo como to his knoViledga in_ '! .'~ " .•••• ~ ilncrs on 1.>Thois not a StqiJ:~ .• r .•.. : ., ~,'",
2. The Gfficer or· Board h oldtng the enqJ.iry shall furnish
a ccrtifi"ate in form T to every pArsonappe~ing before him
or it to give evidence-
..
IlJSTRUCTIONS R1':LATING TO l' Ay]'r.HT OF TRAVELLDTG AND OTHl'm
EXP~NSBSTO WITNESS nr DEI>ARNIJBNTA'LBNQUIRIES.li-
... - - - - I... . ,
iSBued'to regulate
to pers onsappearing
. III .
i ; Every person, whether M is a State or ()entral Government
servant or not, who is called to give evidence in a departmental
Enquiry by either the Government or the Government servant .
against whom the enquiry is made'shall be imt~tled to payment
of travelling and other expenses as laid dOwn in these instrue-. "
tions - .

'f,
" ".. ", ... ,.... ,. ' ..
.J~.. ;~\:·(..,(;',TP-~;;::t'O~~()l~?:'~{i~~t~~;ti:ons .sh:lll als~'aPPlytq~~~~_~_mon
n0l711nat,9:tl"by the7;:Di.splina.r;y;~_,Aut-hG-rit-y~-p'rea~lrt the oase in
SUpport·, otthc ohnrgc'Defore th(; authority holding the depart-
mpi1ta:Lo~<Jl:l.~ ,<;;or,.as..sistingj~l;1e ,Gov~mmont s_ervant.agains,~: .
Whqtl1thQ'e~~i~'lS:,~hcld: :In presenting his case, as provided
~insub-lo410 (:6) of ru.le '12 of the Mn.dhyaPradesh Oivil Scrvice.a
.. ''c,(pl~ s,i:t,1cj\t1 on- q9l1 1;r 01 and, App!,al J .!bll"",•.. 1965, vill.e, corre<ip 911,..
, :-.'-;"9.ing:,S\ib~le:' (~r,OfRUlc:.14of ..thOM.P.C1v11Services .' .
<, :':.#;,J~4:,:tJl,~s;if.i'ca.ff~iOontrol'and' Appeal) Rules 196C;" Such perSon shall
;ii~)1\'lt~j;~d, a :oertific"j;e 'iz1;.POrn>II, by the at: thOri ty holding.J, ••.. :,tfl~:.·n.eP~rtll1en~~11 Enquiry •... ' ...
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