Section 58 in M.P. Industrial Disputes Rules, 1957
58. Memorandum of settlement.
(1)A settlement arrived at in the course of conciliation proceedings or otherwise, shall be in Form H.(2)The settlement shall be signed by-(a)in the case of an employer, by the employer himself, or by his authorised agent, or when the employer is an incorporated Company or other body corporate, by the agent, manager or other principal officer of the corporation.(b)in the case of workmen, either by the President [or] [Substituted by Notification No. 7014-5052-XVI, dated 5-10-1961.] Secretary of a trade union of workmen, or by five representatives of the workmen duly authorised in this behalf at a meeting of the workmen held for the purpose.(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.(4)Where a settlement is arrived at between an employer and his workmen otherwise than in the course of conciliation proceeding before a Board or Conciliation Officer, the parties to the settlement shall jointly send a copy thereof to the State Government, the Labour Commissioner and the Conciliation Officer concerned.
