Section 30(6) in The M.P. Industrial Relations Act, 1960
(6)It shall be the duty of the Labour Officer-(a)to watch the interest of employees and promote harmonious relations between employers and employees;(b)to investigate the grievances of employees and represent to employers such grievances and make recommendations to them in consultation with the employees concerned for their redress;(c)to report to the State Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto :Provided that the Labour Officer shall not-(i)appear in any proceeding in which the employees who are parties thereto are represented by a Representative Union;(ii)[ x x x [Omitted by M.P. Act No. 32 of 1963.](iii)x x x].
