Section 40A in The Maharashtra Industrial Relations Act, 1946
40A. Model standing orders in respect of additional or altered matter to apply to certain work-
Notwithstanding anything contained in the foregoing provisions of this Chapter, any model standing orders made and notified in the Official Gazette by the State Government from time to time, in respect of any additional matters included in Schedule I, or any alteration made in that Schedule, on or after the date of commencement of Bombay Industrial Relations (Amendment) Act, 1977, shall unless such model standing orders are held by the Commissioner of Labour, to be less advantageous to the employees than the corresponding standing orders applicable to them, also apply in relation to such employees in the undertakings in respect of which standing orders have already been settled under section 35.
