Section 27 in The M.P. Industrial Relations Act, 1960
27. Representation of employees.
- The following shall be entitled to act and appear in the order of preference specified below as the representative of employees in an industry in any local area :-(i)a Representative Union for such industry;(ii)any union of which the employee of such industry is a member;(iii)Labour Officer :Provided that where the Labour Officer is the representative of employees he shall not enter into any agreement under Section 33 or settlement under Section 43 on their behalf unless the terms of such agreement or settlement, as the case may be, are accepted by them in the prescribed manner :Provided further that where in the opinion of the State Government, of the employees of the industry as a whole deemed to be affected under Section 32, the Labour Officer shall not enter into an agreement under this section except with the previous approval in writing of the State Government.
