Section 38 in Bombay Industrial Relations Act, 1946
38. No alteration in Standing Orders for one year. - (1) No alteration shall be made for a period of one year from the date of its coming into operation in any standing order settled under any of the foregoing provisions of its Chapter except by the Industrial Court in appeal or review, where such appeal or review lies.
(2)Any employer or employee may apply to the Commissioner of Labour for a change in-(a)any standing order settled under sub-section (2) of section 35, which has not been appealed against, or(b)any standing order settled in appeal under sub-section (3) of section 36, in respect of which no application for review has been made, or(c)any standing order settled in review under section 37,after the expiry of one year from the date of such standing order coming into operation.
