Section 84(3) in The M.P. Industrial Relations Act, 1960
(3)If at any time after an order for grant of subsistence allowance under sub-section (1) or sub-section (2) has been made, the Court making the order, on an application made by the employer or otherwise, after giving the employee an opportunity of being heard, finds that-(i)the employee is responsible for avoidable delay in the disposal of the case; or(ii)it is not desirable or proper to continue the subsistence allowance for any other sufficient cause;the Court may vacate or modify the order with effect from a specified date.Explanation. - In this section, the expression "average pay" shall have the meaning assigned to it in clause (aa) of Section (2) of the Industrial Disputes Act, 1947 (XIV of 1947).
