Section 80 in M.P. Industrial Relations Rules, 1961
80.
Separate registers shall be maintained of civil cases and criminal cases and also of single bench and division bench in such manner as to show when the case are ripe for hearing. From these registered cases shall ordinarily be taken up according to the order of institution. The Registrar of the Industrial Court shall prepare a monthly cause list under instruction of President showing cases likely to be taken up during the month. A copy of such cause list shall be sent also to the Government or such officer as may be specified by the Government in this behalf and shall be displayed on the notice board of the Industrial Court kept for that purpose.
