Section 58(3) in M.P. Industrial Disputes Rules, 1957
(3)Where a settlement is arrived at in the course of conciliation proceeding, the Conciliation Officer shall send report thereof to the State Government [or an officer authorised in this behalf by the State Government] [Inserted by Notification No. 4595-3684-XVI, dated 27-8-1971.] together with a copy of the memorandum of settlement signed by the parties to the dispute.
