Section 7 in The M.P. Industrial Employment (Standing Orders) Act, 1961
7. Submission of amendment.
(1)The employer or any representative of employees may submit to the Certifying Officer in the prescribed manner draft amendment to the standing orders applicable to an undertaking under Section 6 :Provided that no such amendment shall, except on an agreement between the parties, be entertained-(a)in respect of standard standing orders within one year of the date on which-(i)such orders were made applicable under Section 6; or(ii)an amendment is certified under sub-section (3) of Section 8; or(b)in respect of standing orders within one year of the date on which the last amendment to such orders were certified.(2)The draft amendments submitted under this section shall be accompanied by a statement giving prescribed particulars of the employees in the undertaking.(3)Subject to such conditions as may be prescribed, a group of employers or representatives of employees in the same industry may submit a joint draft of amendments under this section.
