Section 2(18) in The M.P. Industrial Relations Act, 1960
(18)"industrial matter" means any matter relating to employment, work, wages, hours of work, privileges, rights or duties of employees or employers, or the mode, terms and conditions of employment or refusal to employ and includes-(i)all matters pertaining to-(a)the relationship between employers and employees;(b)the dismissal or non-employment of any person;(c)the demarcation of function of any employees or classes of employees;(d)any right or claim under or in respect of or concerning a registered agreement or a submission, settlement or award made under this Act; and(ii)all questions of what is fair and right in relation to any such matter having regard to the interest of the person immediately connected and of the community as a whole;
