Section 47 in M.P. Industrial Relations Rules, 1961
47.
A representative union desiring to refer an industrial dispute under Section 52 for arbitration to the Industrial Court or the Labour Court, as the case may, shall make an application in writing to such Court in Form O. A copy of such application shall be forwarded to the Chief Conciliator, the Conciliator for the local area concerned and the Registrar.
