Section 60 in The M.P. Industrial Relations Act, 1960
60. Award on whom binding.
- An award of an arbitrator, a Labour Court, the Industrial Court or a Board shall be binding on-(a)[ all parties to the industrial dispute;] [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).](b)all parties who were summoned to appear as parties to the dispute whether they appeared or not;(c)in the case of an employer who is a party to the arbitration proceeding his successors-in-interest, heirs and assigns in respect of the undertaking to which the dispute relates;(d)in the case of a Representative Union, any other union or the Labour Officer who is a party to a dispute, all person represented by it, [on the date of the award, as well as thereafter.] [Inserted by M.P. Act No. 34 of 1961.]
