Section 32 in The M.P. Trade Unions Regulations, 1961
32. Form for reference of a dispute as regards the lawful officer of a registered Trade Union to the Industrial Court.
- If there is any dispute as to who is the lawful officer of a registered Trade Union, the person claiming to be such an officer or the Registrar may refer the dispute to the Industrial Court for decision by making an application in Forms Q and R respectively, accompanied with a certified copy of the rules of the Trade Union.
