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State of Madhya Pradesh - Act

M.P. Industrial Relations Rules, 1961

MADHYA PRADESH
India

M.P. Industrial Relations Rules, 1961

Rule M-P-INDUSTRIAL-RELATIONS-RULES-1961 of 1961

Published on 29 May 1961
Commenced on 29 May 1961
[This is the version of this document from 29 May 1961.]
[Note: The original publication document is not available and this content could not be verified.]

M.P. Industrial Relations Rules, 1961Published vide Notification No. 3254-2291-16, dated 29-5-1961, M.P. Gazette, Part 4(G), dated 2-6-1961 at page 301

1.

These rules may be called the Madhya Pradesh Industrial Relations Rules, 1961.

2.

In these Rules unless the context otherwise requires,-

(a)"Act" means the Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of 1960);

(b)"Form" means a form appended to these rules;

(c)"Schedule" means a schedule appended to the Act;

(d)"Section" means a section of the Act.

(1)For the purpose of preparing the panels of members representing the interests of employers and employees under sub- section (2) of Section 11, the State Government shall invite representatives of employers and employees and such other bodies and persons, as it may deem fit to recommended the names of suitable persons to be included in the panels. The State Government after considering all recommendations received by it, shall prepare two separate panels, one of members representing the interest of employers and the other of members representing the interests of employees.

(2)The State Government may from time to time, revise the panels prepared under sub-rule (1) in the manner provided therein.

4.

No person who has been adjudged bankrupt or has been declared to be of unsound mind by a competent court or has been convicted in a criminal proceeding for an offence involving moral turpitude shall be eligible for inclusion in the panels prepared under Rule 3 and if any person incurs any such disqualification after his name has been included in any such panel his name shall be removed from the panel by the State Government.

5.

The panels prepared under Rule 3 shall be published in the Official Gazette.

6.

(1)If any person who name is included in a panel prepared under Rule 3 dies or tenders his resignation his name shall be removed from the panel and the name of any other person eligible therefor may be included in the manner provided in sub-rule (1) of Rule 3.

(2)The removal and the inclusion of the name of every person from or in a panel shall be notified in the Official Gazette.

7.

For the purpose of constituting a Board under Section 11, the Commissioner of Labour or any officer authorised by him in this behalf, shall by a written notice in Form 'A' call upon each party to a dispute-

(i)to submit panel of not less than five persons representing its interest; and

(ii)to propose jointly a person to be appointed as Chairman of the Board within fifteen days of the receipt of the notice.

8.

(1)If a vacancy occurs in the office of the Chairman jointly nominated under Rule 7, it shall be filled in the same manner as is provided in sub-section (4) of Section 11, read with the said rule.

(2)If the President or a member of the Industrial Court has been appointed Chairman of the Board under paragraph (ii) of the proviso to sub-section (4) of Section 11, any vacancy in the office of the Chairman shall be filled in by the State Government by appointing the successor in office of the President or such member or any other member of the Industrial Court to be Chairman of the Board.

9.

If a vacancy occurs in the office of a Member or the Board appointed from a panel-

(i)submitted by a party under sub-section (3) of Section 11, it shall be filled by the State Government by nominating any other person from such panel;

(ii)if no such person is available, it shall be filled by appointing any person from the appropriate panel prepared under Rule 3.

10.

An application by a Union for recognition under sub-section (1) or Section 13 shall be submitted in Form 'B'.

11.

The fee payable under sub-section (2) of Section 13 shall be rupees five to be paid in cash.

12.

The certificate of recognition issued by the Registrar under subsection (2) of Section 13 shall be in Form 'C'

13.

(1)On receipt of an application for recognition from a union under sub-section (1) of Section 13 and on payment of a fee of Rs. 5, prescribed in Rule 11, the Registrar shall cause a notice to be put up on the premises of all the undertakings in the industries of the local area concerned at such conspicuous place or places, as he may deem fit, inviting objections to the recognition of the union as a representative union within a period to be specified in the notice, which shall not be less than 15 days.

(2)If no objection is received within the period specified under sub-rule (1) the Registrar may, before passing any order on the application and taking any action sub-section (2) of Section 13, inquire and call for further information from the union for the purpose of ascertaining whether the union is entitled to recognition under the said sub-section.

(3)If any objection is received from any person within the period specified in the notice referred to in sub-rule (1) the Registrar shall fix the date, time and place for hearing the objection and give notice of such date, time and place to the applicant and the objector. On the date so fixed or any other date to which the enquiry may be adjourned, the Registrar shall hear the parties and proceed to enquire into the objections which any person has stated pursuant to the notice given under sub-rule (1) and into the claims of the union for being recognised as representative union under the Act.

(4)On hearing the applicant union and the objector and if necessary after collecting any relevant information and/or recording any evidence, the Registrar is satisfied that the applicant union fulfils and the conditions necessary for recognition he shall recognize and register such union in the manner prescribed in Section 15.

(5)The result of the enquiry made under sub-rule (2) or (3) shall be communicated to the applicant union as soon as may be practicable.

14.

The register of representative unions to be maintained under Section 15 shall be in Form D.

15.

For the purpose of clause (b) of Section 16, the Registrar shall fix a date, time and place for hearing and shall cause a notice of the same to be served on the union and shall afford such union an opportunity of being heard. On the date so fixed or on any other date to which the hearing may be adjourned, the Registrar shall proceed to enquire into the statements, if any submitted by the union pursuant to the notice given under the said clause. He shall take down in writing all statements made by the union and shall inquire into all grounds specified in the notice. He may call for any information from the union and consider any evidence that may be produced in support by such union.

16.

An application under sub-section (1) of Section 17 shall be accompanied by a fee of rupees ten, to be paid in cash.

17.

(1)On the expiry of the period of notice under sub-section (1) of Section 17, the Registrar shall call for necessary information from the union making the application for recognition under sub-section (1) of the said section and the representative union in Form E and may call for such registers and other documents as he may consider necessary in this behalf.

(2)On receipt of the information called for under sub-rule (1) and after giving both the parties an opportunity of being heard, the Registrar shall pass orders accepting or rejecting the application giving reasons therefor.

(3)The Registrar shall communicate his decision to the applicant union and also to the representative union as soon as practicable.

18.

The fee payable in respect of an application for re-recognition under Section 18 shall be rupees ten, to be paid in cash.

19.

Every representative union shall on or before the 20th day of each month deliver personally in office or forward by registered post to the Registrar a periodical return of its membership in Form F as required by Section 21.

20.

Every employer in any industry in the local area to which the Act applies shall before the tenth day of every month forward to the Registrar a statement in Form G showing correctly the number of persons employed on the first working day of the month.

21.

The Registrar may call upon any employer or any union to produce such documents and supply such further informations as he may deem fit to prove that the information supplied under Rules 19 and 20 is correct.

22.

(1)The Registrar shall forward in the months of January, April, July and October every year a consolidated statement for the three previous months for every industry separately to the Labour Officer of each local area containing-

(a)the numbers of members of the representative union in the industry in the local area; and

(b)the total number of employees in the industry in the local area.

(2)Such statements shall be open to inspection by any employer or any union in the industry in the local area.

23.

The application for legal aid by an approved union under sub-section (1) of Section 23 to the Industrial Court shall be in writing and shall be accompanied by an affidavit duly sworn in and signed by any responsible officer of the union, together with a statement of accounts and audit report of the precedings year, if any, showing the current financial position of the union.

24.

On receipt of the application mentioned in Rule 23 the Industrial Court may call for a report form the Registrar on the financial condition of the union.

25.

After considering the application and the report of the Registrar and after making such further enquiry as it may deem fit, the Industrial Court may refuse the legal aid or grant it in accordance with the scale specified in the Table below :-Table

(a)In a proceeding before the Labour Court-Rs. 30 for each hearing up to the maximum of Rs. 200;

(b)In a proceeding before the Industrial Court-Rs. 40 for each hearing up to a maximum of Rs. 250;

(c)In a proceeding before the High Court-Rs. 50 for each hearing up to a maximum of Rs. 300;

(d)in a proceeding before the Supreme Court-Such amount, not exceeding Rs. 500 for each hearing :

Provided that for the purpose of computing the amount of legal aid in accordance with the Table, the hearing at which proceedings are adjourned without transacting any substantial work shall be excluded :Provided further that if the legal aid prescribed in the above Table for each Court is found to be inadequate, taking into consideration the issues and the quantum of work involved, the Industrial Court may grant such further legal aid as it may deem fit but not exceeding Rs. 300, Rs. 500, Rs. 700 and Rs. 1,500 in the aggregate in a proceedings before a Labour Court, the Industrial Court, the High Court and Supreme Court, respectively.

26.

Any combination of employers desiring recognition as an association of employers under the Act shall apply in duplicate to the Registrar in Form H. On receipt of such application the Registrar shall forward a copy of the application to the Government with such remarks as he may deem fit.

27.

(1)An association of employers which has been recognised by the State Government under Section 24 shall notify to the Registrar every change which occurs in its name, memorandum of association or constitution or membership within fifteen days of such change.

(2)Any such change in the name of an association of employers may be notified in the Gazette.

28.

Any employer in an industry, not being a member of an association of employers connected with such industry, who has agreed to be represented in any proceeding under this Act, by such association, shall send intimation in writing to that effect to the Registrar and shall send copies of such intimation to the Labour Officer for the local area, to the authority holding the proceeding and to the representative union for the industry, if any.

29.

(1)Where more employers than one are affected or under any of the provision of the Act deemed to be affected and no association of employers under sub-section (1) of Section 25 is entitled to represent all of them, the following shall act as their representative :

(a)Where there is an association of employers and two-third or more of the employers who are not members of the association agree to be represented by the association, then such an association;

(b)Where there is an association of employers but less than two-thirds of the employers who are not members of the association are in favour of their being represented by the association, not more than five representatives elected from among all the employers at a meeting held by the Labour Officer for the purpose :

Provided that at least one of the representatives shall be from among the employers who have not agreed to be represented by the association;

(c)in all other cases, not more than five representative elected by the employers at a meeting held by the Labour Officer for the purpose:

Provided that where the number of employees affected or deemed to be affected does not exceed five, no election shall be held and all the employers concerned shall be entitled to act as the representatives;

(d)any vacancy in the office of a representative elected under clause (b) or (c) shall be filled by election at a meeting of the employers held by the Labour Officer for the purpose.

(2)The names of persons elected as representative shall be communicated by the Labour Officer to the Registrar and the authority holding the proceeding.

30.

Where the Labour Officer is the representative of employees, he shall, before entering into any agreement under Section 33 or settlement under Section 43, place the terms of such agreement or settlement before a meeting of the employees concerned. Such meeting shall be convened by the Labour Officer or any person deputed by him for the purpose at such time and place as the Labour Officer may determine and in such manner as he deems fit. If a majority of the employees present at the meeting accept the term of agreement or settlement, all the employees affected shall be deemed to have accepted the terms of such agreement or settlement.

31.

Any employer intending to effect any change in respect of an industrial matter specified in Schedule I, shall give notice of such intention to the representative of employees in Form I and shall send a copy of such notice to Chief Conciliator, the Conciliator for the industry concerned in the local area, the Registrar, and the Labour Officer of the industry for the local area concerned.

32.

A representative of employees desiring a charge in respect of an industrial matter which is neither covered by Standing Orders nor specified in Schedule II, shall give notice to the employer in Form J and shall send a copy of such notice to the Chief Conciliator, the Conciliator for the industry concerned in the local area, the Registrar, and the Labour Officer or the industry for the local area concerned.

33.

Every application under sub-section (3) of Section 31 shall be made in Form K to the Labour Court having jurisdiction by registered post or be presented to the Head Clerk of the Court or any other official authorised by the Court in this behalf.

34.

(1)The representative of employees or an employee desiring a change in respect of an industrial matter specified in Schedule II or any other matter arising out of such change, may make an application in writing to an employer. A copy of the application shall be forwarded to the Commissioner of Labour and the Labour Officer of the Industry for the local area concerned.

(2)Where an application has been made by an employee or representative of employees under sub-rule (1), the employer and the employee may arrive at an agreement within fifteen days of the receipt of the application by the employer or within such further period as may be mutually fixed by the employer and the employee or the representatives of the employees concerned, as the case may be.

35.

Where the employer and the' representative union agree to constitute a joint committee in an undertaking, they shall jointly forward their consent in writing to the Commissioner of Labour.

36.

Within fifteen days of forwarding the consent referred to in Rule 35, a joint committee consisting of the members of whom five shall be nominated by the employer and five nominated by the representative union, shall be appointed by the employer concern.

37.

Where there is no representative union and the State Government is of the opinion that the constitution of a join committee will be conducive to the betterment of industrial relations between the employer and the employees, the State Government may direct the employer to constitute a joint committee within thirty days of the communication of the direction.

38.

The employer who has been directed under Rule 37 to constitute of joint committee, shall constitute such a committee consisting of ten persons, of whom five nominated by him and five shall be employees representatives nominated by Registered Union or Unions of employees of that undertaking:Provided that where there is more than one registered union, the employees' representatives in the joint committee shall be in proportion to their membership in an undertaking as may be determined by the Registrar.

39.

In the event of a member of the joint committee ceasing to be employed in the undertaking or retiring or ceasing in any other way to be a member of such committee the vacancy shall be filled by nomination by the representative union or the registered union, as the case may be in, case the vacancy is caused from among the members representing employees. If the case the vacancy is caused from amongst the members nominated by the employer, it shall be filled by the nominee to be nominated by the employer.

40.

(1)The Chairman of a joint committee shall be appointed by the members of the committee from among themselves at its first meeting which will be convened by the employer.

(2)If the members cannot agree upon the person to be appointed as Chairman, the employer and the representative union or the registered union, as the case may be, which nominated the members of the Joint Committee shall be entitled to appointed by agreement the Chairman from among the members.

(3)Faling agreement between the employer and the union, the Chairman shall be appointed by the employer and the union respectively in relation for a period of she months.

41.

The Chairman, who shall convene and preside over the meeting of the joint committee, shall circulate the agenda of the meeting to the members along with the notice of the meeting at least forty-eight hours before the meeting except in the case of a special meeting. He shall cause the minutes of every meeting to be recorded and get them confirmed at the meeting. He shall also communicate the decisions of the joint committee to the union and the employer as well as the Labour Officer and the Commissioner of Labour.

42.

(1)The joint committee may meet as often as convenient but not less than once a month. In cases of urgency, a special meeting of the committee may be called by giving not less than she hours' notice at the request of either side. The meetings shall be held during working hours unless otherwise agreed upon between the two sides.

(2)No business other than that appearing on the agenda, shall be transacted at any meeting unless both sides agree to its introduction.

(3)The presence of three-fifth of the members from each side of the committee shall be necessary to form a quorum.

(4)The decision of the committee shall be arrived at by agreement between the two parties, but if no agreement is possible the decision shall be taken by vote of the majority of the members present. The Chairman shall have one vote and in case of a tie, a casting vote.Explanation. - For the purpose of this rule, the nominees of the employer shall be deemed to be as one party of the Committee and nominees of the employees as the other sides of the Committee.

43.

(1)The statement of the case referred to in sub-section (a) of Section 39 shall be in Form L.

(2)A copy of the statement of the case referred to in sub-rule (1) shall be forwarded to the Conciliator of the industry in the local area and the industry concerned and the Registrar.

44.

The memorandum of the settlement referred to in sub-section (1) of Section 43 be drawn up in Form M.

45.

A representative union desiring to refer an industrial dispute under Section 52 for the arbitration to a Board shall apply in writing to the Commissioner of labour expressing its desire to refer the dispute to the Board. The application shall be accompanied by a statement of facts of the dispute and the proposed terms of reference together with a certificate in Form N. A copy of such application shall be forwarded to the Chief Conciliator, the Conciliator and the Labour Officer of the industry for the local area concerned.

46.

On receipt of the application referred to in Rule 45 the Commissioner of Labour shall forward it to the State Government for constituting a Board. A copy of such application shall also be forwarded to the Chief Conciliator, the Conciliator of the local area and the Registrar and Labour Officer.

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.

48.

(1)A Labour Court, the Industrial Court or a Board shall fix a date for pronouncing the award.

(2)A Labour Court, the Industrial Court or a Board shall publish its award by pronouncing it in open Court and also by exhibiting it on a notice board or table at its office specified for this purpose.

(3)The State Government may, if it deems necessary, publish the award in the Official Gazette.

48A. [ Execution. [Inserted by Notification No. 4(E) 8-93-XVI-A, dated 14-10-1996.]

(1)Any person in whose favour an award or determination or decision of a Labour Court or the Industrial Court is may apply within one year from the date of order in Form "OO" to the Court which made the order for its execution.

(2)On such application being made to the labour Court or the Industrial Court, the Court shall follow the procedure laid down in Order XXI under the Code of Civil Procedure, 1908 (No. V of 1908) for its execution.].

49.

A Labour Court, the Industrial Court or a Board shall fix the time and place of its sitting and inform the parties concerned :Provided that the presiding officers of the Labour Court shall fix such place within its territorial jurisdiction.

50.

A Labour Court, the Industrial Court or a Board shall call upon the parties in such order, as it thinks fit, to stale their case.

51.

A Labour Court, the Industrial Court or a Board may accept, admit or call for evidence at any stage of the proceeding as it thinks fit.

52.

The Labour Court, the Industrial Court or a Board shall as the examination of each witness proceeds record a memorandum of the substance of what the witness deposes. Such memorandum or statement shall be signed by the witness and the presiding officer of the Labour Court, the President/Member of the Industrial Court, or the Chairman of the Board, as the case may be :Provided that such Court or Board may, if it thinks fit to do so, record the statement of any witness in full.

53.

A summons issued by a Labour Court, the Industrial Court or a Board shall be in Form P and may require any person to produce before it any book or document and article in possession of such person.

54.

(1)The Labour Court, the Industrial Court or a Board, as the case may be, shall issue a notice in Form Q to the opposite party or parties to file the written statement.

(2)Subject to the provisions of sub-rule (1), any notice, summons, process or order issued by a Labour Court, the Industrial Court or a Board empowered to issue such notice, summons, process or order may be served either personally or by registered post.

(3)Where there are numerous persons as parties to any proceeding before a Labour Court, the Industrial Court or a Board and such persons are not members oi any trade union or an association, the service of notice, summons, or order on the Secretary or the principal officer of the trade union or the association shall be deemed to be sufficient service on such persons.

(4)Where there are numerous persons as parties to any proceeding before Labour Court, the Industrial Court or a Board and such persons are not the members of a trade union or an association, a Labour Court, the Industrial Court or a Board as the case may be, shall cause the service of any notice, process, summons or order to be made by affixing the same at or near the main entrance of the undertaking concerned. A notice, process, summons or order served in such manner shall be deemed to be duly served on such employees as cannot be ascertained, found or served otherwise.

55.

If, without sufficient cause being shown, any party to the proceedings, before a Labour Court, the Industrial Court or a Board fails to attend or represent the Labour Court, the Industrial Court or the Board may pass such order as it may think fit or may proceed as if the party had duly attended or represented.

56.

A Labour Court, the Industrial Court or a Board may for the purposes of any investigation, enquiry or arbitration pending before it under the Act at any time during working hours and in the case of any person authorised by the Labour Court, the Industrial Court or the Board after he has given the reasonable notice, enter any building, undertaking, workshop or other place or premises whatsoever and inspect the same or any work, machinery, appliance or article therein or any matter relevant to the subject-matter pending before the Labour Court, the Industrial Court or the Board.

57.

In addition to the powers conferred by the Act, a Labour Court, the Industrial Court or a Board shall have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters :-

(a)Granting adjournments.

(b)Joinder and adding of parties.

(c)Amendment of Pleadings.

58.

(1)An arbitrator, a Labour Court, the Industrial Court or a Board shall furnish a copy of an award, order or any documents filed in any proceeding before it on payment of the charges at the following rates :

(a)Copying fees for 100 words or part thereof at the rate of 25 nP : Provided that where an award or order or document exceeds three foolscap size of the paper, the approximate number of words to the nearest 100 for the purpose of copying fees :

Provided further that the Labour Officer, the Registrar, the Commissioner of Labour and the parties to the dispute, shall be supplied with one copy of an award, order, free of charge.

(b)For certifying a copy of award, order or document a fee of 25 nP. shall be payable.

(c)[ An arbitrator, a Labour Court, the Industrial Court or a Board may supply a certified copy of an order or an award at a flat rate of Re. 1 (Rupee one) to a journal approved by the Industrial Court, if such order or award is found reportable and a request for the supply of its copy has been made by the publisher of such Journal.] [Substituted by Notification No. 2638-3769-XVI, dated 19-5-1973.]

(2)Copying and certifying fee shall be payable in cash in advance.

(3)Where a party applies for immediate delivery of a copy of any such award, order or document, an additional fee equal to one-half fees leviable shall be payable.

(4)Fees for inspection for any record of a Labour Court, the Industrial Court or a Board shall be Re. 1 :Provided that no fee shall be payable by a party to a pending proceeding for the inspection of the record of such proceeding :Provided further that no notes of any file before a Labour Court, the Industrial Court or a Board shall be taken in ink.

59.

All questions arising for decision at any meeting of a Board, shall be decided by majority of the members present. In the event of equality of votes, the Chairman shall have a second or casting vote.

60.

A party or its representative in any proceeding before a Labour Court, the Industrial Court or a Board shall have the right of examination, cross-examination and re-examination of the witnesses called for by such party or the opposite party as the case may be.

61.

A Labour Court, the Industrial Court or a Board may at any proceeding recall any witness already examined.

62.

The proceeding before a Labour Court, the Industrial Court or a Board shall be held in public :Provided that the Labour Court, the Industrial Court or the Board may direct that any witness shall be examined or its proceeding shall be held in camera.

63.

Any person who is examined and has duly attend or otherwise appeared as a witness before a Labour Court, the Industrial Court or a Board or examined on commission, shall be entitled to an allowance for expenses according to the called or summoned scale for the time being in force with respect to witnesses in Civil Court in Madhya Pradesh.

64.

The Labour Court and the Industrial Court shall ordinarily sit on week days from 11 a.m. to 5 p.m. with interval from 1 p.m. to 2 p.m. subject to such alterations as the Industrial Court or the Labour Court may think fit.

65.

(1)Subject to the approval of the State Government, the Industrial Court shall prepare a list of holidays to be observed in such year as the holidays in the Industrial Court.

(2)This list shall be published in the Official Gazette.

66.

The Registrar of the Industrial Court and the Head Clerk of the Labour Court shall have the custody of the record of the Industrial Court and the Labour Court, respectively.

67.

The Industrial Court and the Labour Court shall have an official seal of its own which shall be kept in custody of the Registrar of the Industrial Court or the Head Clerk of the Labour Court as the case may be.

68.

A petition for revision against the order of the Labour Court shall set out clearly how and in what manner the subordinate Court has exercised jurisdiction not vested in it by law or has failed to exercise the jurisdiction so vested or the particular illegality or irregularity complained of.

69.

A memorandum of appeal and petition for revision to the Industrial Court shall be accompanied by a certified copy of the order appealed from or sought to be revised.

70.

A memorandum of appeal and petition for revision to the Industrial Court shall be headed "In the Industrial Court Madhya Pradesh at..................."

71.

An application for stay order, granting of bail or for other matter, shall be separately attached with the petition for revision or memorandum of the appeal as the case may be.

72.

A memorandum of appeal or a petition for revision and other application referred in Rule 84 shall be presented to the Registrar of the Industrial Court either personally or through authorised representative or be sent by registered post.

73.

The Registrar of the Industrial Court with the previous approval of the President, shall in all cases fix a date for motion hearing by the appropriate bench. Intimation of the date shall be given to the party or counsel and his signature taken on the order sheet in token of the receipt of the intimation.

74.

An application for stay order or grant of bail and other application of urgent nature shall be placed before the motion bench without records in the first instance and without delay. Other cases will be placed before the appropriate motion bench with record and the date fixed should be such as to permit the receipt of records.

75.

If a party desires any particular revision, petition or appeal to be disposed of expeditiously it should present a separate application in that behalf. The Registrar of the Industrial Court shall thereupon place the application before the appropriate bench immediately.

76.

If an application for stay of execution or for grant of bail is accompanied by an application for early disposal, the record of the Labour Court, or the subordinate authority, as the case may be, shall be sent for and the case will be placed before the appropriate motion bench as soon as practicable.

77.

Appeals and revision petition for motion hearing shall be distributed by the Registrar of the Industrial Court under instructions of the President to the appropriate motion bench two days before the due date. The distribution list shall be initialled by him. The cases in which the same counsel appear shall, as far as possible, be placed together in the list. A copy of the list shall be supplied to the Judge's reader and displayed on the notice board of the Industrial Court.

78.

At the conclusion of the motion hearing, the reader shall send the cases to the Registrar or Industrial Court:Provided that in cases where the Court has ordered stay of execution or granted an order for bail or an injunction, the Registrar of the Industrial Court shall immediately after the hearing in which the order is passed, prepare a copy of the order granting the stay of execution or bail and send or cause it to be sent under the signature of the member of the Industrial Court who passed such order to the parties concerned and are affected thereby.

79.

A copy of the order granting stay of execution or bail shall be issued to the subordinate Court over the signature of the President or the members and the order and envelop in which it is contained shall be marked "Immediate or for bail or immediate order for stay of execution" as the case may be in red ink.

80.

Separate registers shall be maintained of civil cases and criminal cases and also of single bench and division bench in such manner as to show when the case are ripe for hearing. From these registered cases shall ordinarily be taken up according to the order of institution. The Registrar of the Industrial Court shall prepare a monthly cause list under instruction of President showing cases likely to be taken up during the month. A copy of such cause list shall be sent also to the Government or such officer as may be specified by the Government in this behalf and shall be displayed on the notice board of the Industrial Court kept for that purpose.

81.

In each matter coming up before the Industrial Court, a notice shall be given to the Labour Officer of the local area concerned requiring him or his deputy to attend the Court at the time and place mentioned therein.

82.

A writ, summons, warrant or other mandatory process or a certified copy of a document except stay order, granting of bail, an order granting injunction, the judgement and an award shall be signed by the Registrar of the Industrial Court with the day, month and year of signing and shall be sealed with an official seal of the Court.

83.

The Registrar of the Industrial Court shall be the taxing officer.

84.

The Registrar of Industrial Court, with the previous approval of the President may receive the application for-

(i)certificate copies of documents;

(ii)issue of summons to witnesses and parties and for notices for appearing in Court;

(iii)extension of time to file a written statement, statement of claim and any other document;

(iv)inspection of documents filed in the Court;

(v)return of exhibits and other documents;

(vi)verification of affidavit.

The applications referred to above shall be placed by the Registrar before the President, Industrial Court or the member as the case may be, for orders.

85.

Nothing in these rules shall be deemed to limit or otherwise affect the powers of a Labour Court, the Industrial Court or the Board to make such order as may be necessary for the ends of justice or to prevent an abuse of the process of such Labour Court, the Industrial Court or a Board.

86.

(1)The State Government may, by special or general order notified in the Official Gazette, require any employer, or employee generally, in any industry to-

(i)maintain records of employment and data relating to plant, premises and manufacture and particulars relating to other industrial transactions and dealings likely to affect the matters specified in clause (a) of Section 94 in such form or in the Appendix to these rules as it may consider appropriate for such industry; and

(ii)submit copies thereof to the Deputy Commissioner of Labour or such other officer as may be authorised in this behalf by the State Government at such times as may be specified in the order.

(2)The Deputy Commissioner of Labour or the Officer authorised under sub-rule (1) may then obtain similar data and particulars from any other person who, in his opinion, is competent to furnish such data and particulars.

87.

(1)Before holding an enquiry under Section 95 the officer authorised under the said section shall indicate to the employer concerned particulars in respect of which the accuracy of the records maintained by him is to be verified and the officer shall allow him or his representative to be present during the inquiry if the employer to desires.

(2)The officer holding the inquiry shall, on demand, give the person concerned a written receipt for any record or document produced by him if the officer considers it necessary to retain such record or document in his possession.

(3)Any record or document retained under clause (b) shall be returned to the person concerned as soon as practicable and in any case on completion of inquiry.

(4)Before proceeding to hold an inquiry under sub-section (1) of Section 95, the officer authorised by the State Government shall be given at least three clear days' intimation to the employer concerned. He shall also specify in the intimation the particular records which he desires to verify.

88.

The notice under Section 99 shall be given in Form R and shall be sent by registered post.

89.

Certified copies of the agreements, settlements and awards registered by the Registrar and the copies of other documents which he is entitled to receive under the Act and has received such shall be given by him on payment of copying fee of 25 nP per hundred words or part thereof.

90.

Whenever any letter, notice, statement or intimation is required to be forwarded or sent under any of these rules by registered post to any person it shall be deemed to be sufficient compliance with these rules if such letter, notice, statement or intimation is delivered by hand and an acknowledgement in writing by or on behalf of such person, is obtained in respect of such delivery.

91.

The Central Provinces and Berar Industrial Disputes Settlement Rules, 1949, and the Madhya Bharat Industrial Relations Rules, 1952, are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A(See Rule 7)Whereas a Board of Arbitration has to be constituted under Section 11 of Madhya Pradesh Industrial Relations Act, 1960, for the industrial dispute between................and..............; you are hereby required to intimate to the undersigned within fifteen days of the receipt of this notice by you the names and addresses of persons as required by sub-section (3) of Section 11 of the Act.Signature of the Commissioner of Labour or an authorised official.Form B(See Rule 10)Application for Recognition of UnionName of the Union..................Address..............Dated the............Day of............................ToThe Registrar,Madhya Pradesh Industrial Relations Act, 1960Dear Sir,I beg to inform you that at a general meeting of the members/meeting of the executive of the above union which was held at................. on the............. day of............it was decided that the union should apply to you for recognition as a representative union for the................. industry in the local area of................

2. A copy of the resolution signed by the President/Chairman of the Union is attached and I have to request that the union may be recognised accordingly.

3. The Union has.................. members in the industry/in the industry in the local area of............... and represents................. per cent, to the total number of employees employed in.................. the industry/in the local area.

4. A copy of the constitution/rules of the union is attached.

5. The address of the Head office of the Union to which all communications and notices may be addressed is follows :-

Address of the Head Office of the Union............Yours faithfully,General Secretary/SecretaryForm C(See Rule 12)Madhya Pradesh Industrial Relations Act, 1960Certificate of RecognitionName of the Union..................Registration No....................Office of the Registrar, Madhya Pradesh Industrial Relations Act, 1960It is hereby certified that the.............Union has been recognised under the Madhya Pradesh Industrial Relations Act, 1960, this..............day of........................19.... as representative union for the................... industry, in the local area of...................RegistrarMadhya Pradesh Industrial Relations Act.Form D(See Rule 14)Register of Representative Unions

Name	Address of Head Office	Date of recognition	Industry	Local Area	Remarks
(1)	(2)	(3)	(4)	(5)	(6)

Form E[See sub-rule (1) of Rule 17]Particulars to be sent by a Union applying for recognition as a Representative Union in place of................Union

1. Date of application.

2. Name of the Union applying for recognition in place of an already recognised representative Union.

3. Address of Head Office.

4. Address of Local Office.

5. Names and addresses of the office bearers.

6. Whether the Union had applied for recognition to the Registrar at any time if so, the result of the application.

7. Name of the representative union in whose place the recognition is applied for............

8. The address of the Head Office or/Local Office of the representative union.............

9. The total number of members of the union applying for recognition on the date shown in clause I above.

The details of the membership of the union are given in the annexure to this form.General Secretary/Secretaryof the.................UnionAnnexure of Form E

SI. No.	Name of the undertaking	Shift	Department or occupation
(1)	(2)	(3)	(4)

Name of the member	Father's name	Age of the member	Whether membership subscription paid for thepreceding months
(5)	(6)	(7)	(8)

Whether membership subscription paid for themonth next to the preceding month.	Receipt No. for membership subscription mentionedin column Nos. (8) and (9).	The date of subscription	Remarks.
(9)	(10)	(11)	(12)

General Secretary/Secretaryof the............Union.Form F(See Rule 19)

1. Name of the Representative Union.

2. The local area under the jurisdiction of the union.

3. The description of the undertaking.

4. The number of the members on the 1st day of the last calendar month for each undertaking.

5. The total number of members for the whole industry on the 1st day of the last calendar month.

6. Documents in support of the information given above are enclosed.

General Secretary/Secretaryof the............Union.Form G(See Rule 20)Office of the Registrar of Unions Madhya Pradesh Industrial Relations Act, 1960Form of the statements to be submitted to the Registrar of Unions, every month as required under Rule 20 of the Madhya Pradesh Industrial Relations RulesMonthly statement under Rule 19 of the Madhya Pradesh Industrial Relations Rules, 1960.Name of the undertaking...............................Name of the trade.....................................Local area Month Year.................................Actual number of employees employed on the first working day of this month as show below :-

Serial No.	Name of the occupation	First Shit
Permanent	Substitute	Temporary	Others	Total
(1)	(2)	(3)	(4)	(5)	(6)	(7)

Second Shift
Permanent	Substitute	Temporary	Others	Total
(8)	(9)	(10)	(11)	(12)

Third Shift
Permanent	Substitute	Temporary	Others	Total	Grand Total	Remarks
(13)	(14)	(15)	(16)	(17)	(18)	(19)

By Registered Post. No Date.............Forwarded to the Registrar of Unions, Madhya Pradesh, Indore, on...............Signature of employerForm H(See Rule 26)Application for recognition of Association of EmployersName of Association..............................Address...........................Dated, the day of..ToThe Registrar,Madhya Pradesh Industrial Relations Act.Dear Sir,I beg to inform you that at a meeting of the Managing Committee of this Association which was held at on the day of............it was decided that this Association should apply to the State Government for recognition as an association of employers for the....................... industry for the local area/areas of..........., for the purposes of the Madhya Pradesh Industrial Relations Act, 1960.

2. The Association has for one its objects the regulation of the conditions of employment in the industry conducted or carried on by its members. The names of the members in the industry in the local area/areas for which the application is made together with their addresses are given in the Annexure attached to this application.

3. In enclose a copy of the Constitution/Memorandum of the Association.

Yours faithfully,SecretaryForm I(See Rule 31)Notice of change to be given by an employerName of employer...........................Address.............................Dated, the....................day of...........(The representative of employees)Dear Sir/Madam,In accordance with the provisions of sub-section ..................... of section..........of the Madhya Pradesh Industrial Relations Act, 1960, I/we beg to inform you that it is my/our intention to effect the change/changes specified in the annexure to this letter.Yours faithfully.Annexure-Statement of the case.Form J(See Rule 32)Notice of change to be given by employee to employerName of the representative of employees...........................................Address...........................................................................Dated the................day of.........................To.(The name of the employer)Dear Sir/Sirs,In accordance with the provisions contained in sub-section (2) of Section 31 of the Madhya Pradesh Industrial Relations Act, 1960, I/we hereby beg to give you notice that I/we desire a change/changes specified in the Annexure were to this letter.Yours faithfully,Representative of employeesAnnexure-Statement of the case.Form K(See Rule 33)In The Labour Court At.........Application No......of........

Name of the

Employerregistered UnionemployeeLabour Officer

Postal address...................................ApplicantVersus

Name of the

Employerregistered UnionemployeeLabour Officer

Postal address....................................................................................................................................OpponentIn the Matter of................................................................................................................................................................................................................................................................................................................................................The applicant respectfully submits :-

(1)That

(2)That

(3)ThatThe applicant, therefore, prays that the Court may be pleased to decide

(1)That

(2)That

(3)ThatThe applicant begs leave to amend or add to or make alterations in the application if any when necessary.Dated............Signature or thumb-impression of applicant.The applicant does solemnly declare that what is stated above is true to the best of his knowledge, belief and information.This verification is signed at on...............Signature or thumb-impression of applicant.Form L[See sub-rule (1) of Rule 43]Report of Industrial DisputeName of employer.................................................................Name of the representative of employees............................................Address.............Dated the.......day of..............To,The Conciliator for the local area for the industry concerned.The Chief Conciliator, Madhya Pradesh Industrial Relations Act,The Registrar, Madhya Pradesh Industrial Relations Act,Dear Sir,In continuation of the copy of the notice which I/we forwarded to you on the...........day of.............I/we beg to inform you that it has not been possible to reach an agreement with the representative of employers (the name of the employer concerned) and that I/we still desire that the change/changes proposed by that notice should be effected.

2. A full statement of the case is given in the Annexure.

3. The number of employees likely to be affected by the dispute is

Yours faithfully.Representative of employeesHere insert the position which the person who signs this letter holds with the employer or association of employers.Annexure-Full statement of the case.Form M(See Rule 44)Memorandum of Settlement

(1)Representing Employers.......................

(2)Representing Employers.......................Short recital of the caseTerms of settlementSignature of the ConciliatorSignature of the parties with date.Form N(See Rule 45)This is to certify that there exists a dispute between-............................................................................................Party No. 1And............................................................................................Party No. 2in respect ofthe following matter :-

(1)

(2)

(3)

(4)

(5)and that the dispute was submitted to me in Conciliation, and I am satisfied that the same is not capable of being settled by conciliation.ConciliatorLocal area of.Form O(See Rule 47)In the Hon'ble Industrial/Labour Court, Madhya Pradesh At IndoreIn matter of Arbitration under Section 52.Name of the parties to the dispute-.........................Representative Union Party 1...............................................Party 2Whereas Party No. 1 is the representative Union for the Industry for the local area and whereas an Industrial dispute of the nature stated below exists between party Nos. 1 and 2, and whereas the said dispute cannot be settled in conciliation and whereas the said dispute is desired by party No. 1 to be referred to the Arbitration of the Hon'ble Industrial/Labour Court under Section 52 of the Act, party No. 1 states as under.Nature of the disputeTerms of reference...............

(1)

(2)

(3)

(4)It is, therefore, prayed that Hon'ble Court be pleased to give its award on the terms referred to above.The certificate of conciliation is enclosed.Secretary/Principal Officer of theUnion, Party No. 1Copy to the Chief Conciliator.Copy to the Conciliator for the local area.Copy to the Registrar, Trade Unions at........................[Form OO] [Inserted by Notification F. No. 4(E) 8-93-XVI-A, dated 14-10-1996.][See sub-rule (1) of Rule 48-A]Application for the Execution of a DecreeIn the Court of...............the undesigned decree holder, heeby apply for execution of the deree herein below set forth :-

No. of proceedings	Name of party/Parties	Date of decree	Whether any appeal	Payment or adjustment made if any
(1)	(2)	(3)	(4)	(5)

Previous Application if any with date &result	Amount of costs if any awarded	Against whom to be executed	Mode in which the assistance the Court isrequired
(6)	(7)	(8)	(9)

I pay that the total amount of..........(together within interest if any on principal sum up to date of payment) and the costs of taking out of this execution be realised by the attachment and sale of opposite party's immovable property specified at the foot of this and paid to me.I......declare that what is stated herein is true to the best of my knowledge and belief.Dated the........day of.....................................Signatures of Decree holder]Form P(See Rule 53)Summons to WitnessBefore The Labour Court/Industrial Court/Or BoardNo...........of..............In the matter of.............SummonsWhereas the above matter will be taken up for hearing at on in......and whereas your presence is necessary; you are hereby summoned to appear in person before me at the aforesaid time and place and to give evidence, to answer all material questions and to produce all books, documents, etc. which may be in your possession or under your control and in any way relating to the matters in dispute, and to continue to remain present until you are discharged.SealPresiding Officer of the Labour Court/Registrar, Industrial Court/Chairman,the Board of Arbitration.No....................Office of the.......................day of.ToForm Q[See sub-rule (1) of Rule 54](Notice to file Written Statement in Application or Petition)Before the Labour Court/Industrial Court/BoardApplication/Petition No of 20.... Reference

(1)	A	Applicant(s)
(2)	B	Petitioner(s)
(3)	C
		Address.............................
	Versus
(1)	X
(2)	Y	Opponent(s)
(3)	Z
		Address.............................
		In the matter of...............

NoticeWhereas............above named has filed.......in this Court/Board copy whereof is enclosed therewith, Notice is hereby given to you that if you so desire, two copies of your written statement/statement of claim may be filed in this office on or before and that a copy thereof may be supplied to the abovementioned and to inform the undersigned that this has been done.

2. The time and place of hearing will be announced later today, dated......

Presiding Officer of the Labour Court/Registrar, Industrial Court/Chairman,the Board of Arbitration.Form R(See Rule 88)Notice of Termination of Agreement/Settlement/AwardToDate........Dear Sir/Sirs,I/We hereby give you notice that I/we propose to terminate the Agreement/Settlement/Award dated...............regarding.....on the expiry of two months from the date of the notice.Yours faithfully,Appendix(To Industrial Relations Rules)[See sub-rule (1) of Rule 86]Form I(Working Reduction and Addition of Department, Shifts and Workers)

1.	Year and month	........................
2.	Name and Address of the Undertaking	........................
Part I-Normal Working
1.	Names of departments	........................
2.	Number of Shifts-
	(a)	departments having only one	........................
	(b)	departments having two	........................
	(c)	departments having three	........................
3.	Starting times of shifts	........................
4.	Closing times of shifts	........................
5.	Rest interval in each shift	........................
Part II-Actual Working
6.	Departments closed (give dates and reasons)	........................
7.	Departments re-opened or newly started (give dates andreasons)	........................
8.	Number of operatives affected by 6 above.	........................
9.	Number of operatives affected by 7 above	........................
10.	Shifts closed or partially closed (specify department,sections, dates and reasons)	........................
11.	Shifts re-opened or partially reopened, or newly started(specify departments, sections, dates and reasons).	........................
12.	Number of operatives affected by 10 above	........................
13.	Number of operatives affected 11 above	........................
Part III
14.	Operatives permanently or semi-permanently reduced (specifydepartments sections, shifts and reasons)	........................
15.	Operatives permanently or semi-permanently added (specifydepartments, sections, shifts and reasons).	........................

........................

(Signature)Date.........

........................DesignationNote.-For the purposes of this Form 'Operative" means an employee other than a clerk.Form IIStoppagesMonth..........Year.Name and Address of the Undertaking.............................

Department(s) affected	Dates (inclusive)	Number of working days in the period covered bycolumn (3) read with column (2)	Remarks
From	to
(1)	(2)	(3)	(4)	(5)

Number of operatives affected*	Increased (+) decreased (-) in the number ofoperatives affected as shown in columns (6) and (7) date on whichit occurred (according to shifts)
Directly	Indirectly	Total
(5)	(6)	(7)	(8)

Compensation paid	Number of operatives	Operatives laid off
Number of operatives receiving	Amount	Reasons
(10)	(11)	(12)	(13)

Date............................

(Signature)....................

(Designation)Note. - For the purpose of this Form operative means an employee other than a clerk.

*This information should relate to the first day of the stoppage.Give variation, if any, in the numbers recorded in columns (6) and (7) and specify the dates of these variations.Form IIIAttendance and absenteeismFor the fortnight ending Saturday, the.................Name and Address of the Undertaking...................

Total number of operatives by departments andshifts	Total number of working days for the fortnight bydepartments and shifts	Total number of holidays during the fortnight(including Sundays)	Number of operatives on leave of any kindincluding leave granted respectively	Total number of leave days during the fortnightexcluding Sundays and Holidays*
(1)	(2)	(3)	(4)	(5)

Daily muster of Attendance and Absenteeism
Date	Attendance
Permanent operatives	Badlis given work	Badlis not given work	Temporary operatives	Probationers	Apprentices
(6)	(7)	(8)	(9)	(10)	(11)	(12)

Leave
Permanent operatives	Badlis	Temporary operatives	Probationers	Apprentices
(13)	(14)	(15)	(16)	(17)

Absent
Permanent operatives	Badlis operatives	Temporary	Probationers	Apprentices
(18)	(19)	(20)	(21)	(22)

Date............................

(Signature)....................

(Designation)Note. (1). - In column (5) enter the total number of days for which each operative was on leave during the fortnight.

Note. (2). - For the purpose of this Form 'Operative' means an employees other than a clerk.Form IVEmploymentName and address of the Undertaking...........................

Year and month	Total number of operatives on the muster roll	Total number of operatives required to run theundertaking at full capacity	Total number of operatives at the beginning ofthe month (1st day) according to shifts
(1)	(2)	(3)	(4)
			1st 2nd 3rd

Total number of operatives discontinued	Number of operatives recruited	Number of operatives reinstated	Total number of at the end of the month (lastday) according to shifts
(5)	(6)	(7)	(8)
			1st 2nd 3rd

Date............................

(Signature)....................

(Designation)Note 1.-For the purpose of this Form, 'operative' means an employee other than a clerk.

Note 2.-Here enter the number of operatives required for optimum production irrespective of availability of Material, Trade reasons and other circumstances that the undertaking is capable of.Form VWagesMonth.........Year........Name and Address of the Undertaking...........

Total number of operatives on muster roll	Details and Dates of Wages Payments
Date of pay days	Number of employees who actually received wages	Total wage paid in
Cash	Otherwise than in cash (grain, cloth,accommodation etc.) state kind & value
(1)	(2)	(3)	(5)	(4)

Wages due but not paidor not claimed	Total wage Bill for the month (total of columns(4), (5), (6) and (7)	Remarks
Cash	Otherwise than in cash
(7)	(8)	(9)	(10)

Date............................

(Signature)....................

(Designation)Note.-In columns (5) and (7) if accurate figures are not available, enter approximate ones.

Method of calculation adopted should be indicated in column (9).Form VIWelfareMonth Year.................Name and Address of the Undertaking......................I. Medical attention-

(a)Average daily attendance at dispensary

(b)Medical Officer-

(i)Full time

(ii)Part time

(iii)Total number of hours during the month put in by the Medical Officer at dispensary.

(c)Whether fees charged; if so mention rates and total amount collected during the month.

(d)Details of any industrial health enquiries conducted by the Medical Officer.

(These may be given on a separate sheet attached to this Form)II. Safety measurers Introduced* Discontinued* Give detailsIII. Amenities- Working order Actual use

1. (a) Drinking water taps

(b)Washing water taps

(c)Dining sheds

(d)Rest sheds

(e)Latrine seats

(i)for male

(ii)for female

(f)Urinals-

(i)for male

(ii)for female

2. Aggregate daily attendance at creche Staff attending to your creche-

(i)

(ii)

(iii)

(iv)

(v)3. Aggregate daily attendance at you school (if any):-

Total teaching staff........................

4. Library, (if any)-

(i)Total number of books

(ii)Number of books borrowed during the month

(iii)Number of periodicals available-

(a)Dailies (b) Weeklies (c) Monthlies

5. Other amenities (Give details)

Date............................(Signature)....................(Designation)Form VIICanteensYear................TABLE

Name and address of the Undertaking	............................
1.	Total floor area	............................
2.	Kitchen area	............................
3.	Total seating capacity	............................
4.	Number of chairs	............................
5.	Number of benches	............................
6.	Average number of persons using the canteen each month	............................
7.	List of eatables and drinks normally supplied (mention amountcharged for each)-	............................
(a)	.................................................................................................
(b)	.................................................................................................
(c)	.................................................................................................
(d)	.................................................................................................
(e)	.................................................................................................
(f)	..................................................................................................
(g)	.................................................................................................
(h)	.................................................................................................
(i)	..................................................................................................
8.	Do you supply regular means? If so, indicate the dishesbelow-
(a)	................................................................................................
(b)	................................................................................................
(c)	................................................................................................
(d)	................................................................................................
(e)	................................................................................................
9.	Cost of a regular meal	............................
10.	Number of meals that be supplies by your canteen per hour

Date............................(Signature)....................(Designation)Form VIIIPremisesName and Address of the Undertaking.........................Quarter ending Year.................I. Total are covered by your industrial premises.II. Total are occupied by factory structures.III. Total area not built upon.IV. Total area occupied by-(a)Dispensary(b)Canteen(c)Wash-places(d)Toilet facilities*(e) Library and Reading Room*(f) School(g)Creche(h)Any other amenities (specify)V. Housing, (provided by employer/s)-(a)Number of chawls and distance from factory.(b)Whether electricity provided : if so, what extra rent or charge, if any, is levied-(i)per one-room tenement(ii)per two-room tenement(c)Sanitary arrangements : type of latrines provided(d)Total area of all accommodation*(e) Number of two-room tenements and area thereof.*(f) Number of one-room tenement and area thereof.(g)Rent per month(i)per single room(ii)per two-room(h)Total number of persons occupying two-room tenements.(i)Total number of persons occupying one room tenements.(j)Number of outsiders other than your own workers residing in your chawls.(k)Number of-

Latrines

Urinals

Water taps

Washing places

per floor.(i)Single-room tenements(ii)Two-room tenementsDate............................(Signature)....................(Designation)Form IXRationalisation, Usages RulesName and Address of the Undertaking Quarter ending....................Year.During the quarter under reference :-

(1)	Have you introduced any rationalisation or efficiency methodsin the undertaking ? If so, give details.	......................
(2)	Have any customary concessions or privileges been withdrawnor any changes in usages been introduced in the undertaking ? Ifso, give details.	......................
(3)	Have any new rules of discipline been introduced or anyalteration in existing rules made, if so, give details.	......................

Date............................(Signature)....................(Designation)Form XMachineryYear............Name and Address of the Undertaking.

Departments	Type *of machine (Give full details)	Number	Year of manufacture	Remarks
1	2	3	4	5

Date............................(Signature)....................(Designation)Form XIMachinery ProductionYear.......Name and Address of Undertaking................................I

Department	Number of Machines	Number of Machines not working	Reasons for remaining idle	Remarks
1	2	3	4	5

IIIf any changes has occurred during the year in any of the items specified in Form XI, give full details of each such change.IIIState the strength of the special cleaning staff, if any, employed to clean your machines, and give grief details of their duties.IVHow many looms per weaver ?How many sides per sider ?(Signature).....................Date............(Designation)Form XIIProduction, Transaction and Dealings(for Textile Industry only)Name and Address of the Undertaking....................A.-State (1) Number of counts spun during the month.............

(2)Varieties of counts spun during the month, in form below :-

Varieties of counts spun	Production (Quantity)	Cost of production up to spindle point	Cost of mixing per Ib. up to spindle point
1	2	3	4

(a)Warp

(b)Weft

B.-State-

(a)Total poundage of yarn sold in the open market for-

(i)Gray.........................................................

(ii)Bleached....................................................

(iii)Dyed.......................................................

(b)Total poundage consumed in the Weaving Department.................Cost per lb. of dyed and bleached yarn in the each count produced.

C.-State the varieties of cloth produced, the total poundage of each varieties and the cost of production per Ib in the form shown below :-

Varieties of cloth	Amount of production in lbs.	Cost of production per lb. up to baling
1	2	3

D.-Have you a system of selling your production through guaranteed brokers for (a) yarn, and (b) cloth ? If so please give their names and addresses.E.-(i) What is your system in making purchases of-

(a)Machinery..........................................................

(b)Cotton.............................................................

(c)Stores ............................................................

(ii)Is there any commission or rebate received against any of these purchases ? If so, please state the amount received during the month and the manner in which it is credited.

F.-State-

(a)Total waste produced from Blow room to spinning.....................

(b)Total waste produced from winding to weaving........................

(c)Total fents and rags produced in weaving, dyeing and finishing......

(d)Total weight of all varieties of waste produced..........

G.-Particulars of Managing Agency terms..............H.-Details and percentages of overhead charges which are not included in the cost of production.......................

(Signature)......................

Date........................

(Designation)Form XIII

Production, transactions and dealings(For the Industries)Name and Address of the Undertaking............A. Give information in the following proforma-

Serial No.	Varieties of articles produced including byeproducts, if any	Quantity of the product during the month	Cost of production
1	2	3	4

B. Have you a system of selling your production through guaranted brokers ?If so, please give their names and addresses...............C. (i) What is your system in making purchases of-

(a)Machinery..............................................................

(b)Raw material...........................................................

(c)Other material for stores...............................................................

(ii)Is there any commission or rebate received against any of these purchases ? If so, please state the amounts received during the month and the manner in which it is credited.

D. Particulars of Managing Agency terms....................E. Details and percentages of overhead charges which are not included in the cost of production.......................

(Signature)......................

Date........................

(Designation)Form XIV

Page No.........List of *Permanent/Badli/TemporaryOperatives employed in the..........................Mill in the month of......20.Occupation...........

Serial No.	Name of worker	Age	Sub-occupation	Ticket No.	Shift in	Remarks (Not to be filled by Mills)	Muster Register No. (Not to be filled by Mill)
1	2	3	4	5	6	7	8

*Separate statement should be submitted for each category of workers.Form XVList of *Permanent/Badli/TemporaryOperatives in respect of change in the rolls that have been effected.Undertaking................................Name................................................................Address..............................................................Details regarding changes for the Week/Fortnight/Month ending the...20.

Page No.	Serial No.	Name of employee and Local Address	Occupation and* Sub-occupation	Ticket No.
1	2	3	4	5

Shift No. in month of	Nature of change	'Date of change	Service certificates issued or not	Remarks
6	7	8	9	10

*Separate statement should be submitted for each category of workers. Occupation should be shown in symbols.Use following symbols :-Discharged : 1. Dismissed : D. Left of his own accord : L.Retrenched : R. Sent away : S. Died : Died.Form XVIAnticipated closure

..........................

(Signature)Date...............

..........................

(Designation)

(1)	Name and address of the undertaking.	..........................
(2)	Number of shifts for which each department is being worked atpresent together with the number of employees.	..........................
(3)	Stock of coal (in tons and Cwts)-	..........................
	(i)	held on the date of report	..........................
	(ii)	average monthly consumption	..........................
(4)	Supply of electric power (state briefly whether the supply isadequate for running the usual number of shifts).	..........................
(5)	Supply position of raw material (if there is storage of anyraw material, it should be specified clearly stating reasons forthe short and the quantity required immediately to maintaincontinuous production).	..........................
(6)	Stock of cotton in bales of 400Ibs-	..........................
	(i)	held on the date of report	..........................
	(ii)	average monthly consumption	..........................
(7)	Brief review of labour situation	..........................
(8)	Stock of cloth in packed bales converted into full bales,-	..........................
(i)	Held on the date of report.-
	(a)	Sold, but not delivered	..........................
	(b)	Not sold	..........................
	(c)	Total (a) Plus (b)	..........................
	(ii)	Average monthly production in the last six months (in bales).	..........................
(9)	Stock of surplus yarn available for distribution held in fullbales.-	..........................
(i)	Held on the date of report-	..........................
	(a)	Sold, but not delivered	..........................
	(b)	Not sold	..........................
	(c)	Total (a) Plus (b)	..........................
	(ii)	Average monthly production in the last six months (in bales).	..........................
(10)	Nature of total or partial closure contemplated.	..........................
(11)	Date of the anticipated closure.	..........................
(12)	Precise reasons for the anticipated closure.	..........................
(13)	Extent to which working of the undertaking will be affected bythe anticipated closure :-	..........................
	(a) (i) Total number of spindles	..........................
		(ii) Number of spindles likely to remain idle.	..........................
	(b) (i) Total number of looms	..........................
		(ii) Number of looms likely to remain idle.	..........................
	(c) Any other machinery or department likely to remain idle.	..........................
(14)	Number of employees affected.	..........................
(15)	Number of hours or day for which (a), (b) and (c) of item 14are expected to remain idle.	..........................
(16)	Number of working hours per day or number of working days forwhich the different terms of employees are expected to remainidle (state the number of employees in each case).	..........................

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State of Madhya Pradesh - Act