Section 111(2) in The M.P. Industrial Relations Act, 1960
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may be made for all or any of the following matters, namely:-(a)the authority to be prescribed under sub-clause (c) of clause (14) of Section 2;[(a-i) the manner in which decision shall be given by a person specified under clause (i) of sub-section (7) of Section 9 and fee, if any payable to such person;] [Inserted by M.P. Act No, 4 of 1963.](b)(i)the manner in which the panels of members representing the interest of employers and employee shall be prepared under sub-section (2) of Section 11;(ii)the authority to be prescribed and the time within which a panel shall be submitted under sub-section (3) of Section 11;(iii)the manner in which the vacancies in the Board shall be filled under sub-section (5) of Section 11;(c)(i)the form of application under Section 13;(ii)the fee to be paid and the form of certificate of recognition to be issued under Section 13;(iii)the manner in which enquiry shall be held under sub-section (2) of Section 13;(d)the form in which the register of unions shall be maintained under Section 15;(e)the manner of holding enquiry under clause (b) of Section 16;(f)the fee to be paid under sub-section (1) and the manner of holding enquiry under sub-section (3) of Section 17;(g)the fee to be paid under Section 18;(h)the dates on which and the manner in which returns shall be submitted under Section 21;(i)the authority to be prescribed under clause (b) of sub-section (1) and the manner of determining the representative of employers under sub-section (2) of Section 25;(j)the form and the manner of giving notice under sub-sections (1) and (2), the person to whom the notice shall be given under sub-section (2), the manner of making an application under sub-section (3) and the manner of approach and the period to be prescribed under proviso to Section 31;(k)the manner in which the Joint Committee shall be constituted under Section 36;(l)the manner in which the Joint Committee shall function under Section 38;(m)the form and the manner in which the statement shall be forwarded under Section 39;(n)the form in which the memorandum of settlement shall be drawn under sub-section (1) of Section 43;(nn)[ other matters to be prescribed under clause (d) of sub-section (5) of Section 44;] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).](o)the manner in which an industrial dispute shall be referred for arbitration under Section 52;(p)the prescription of procedure under Section 72 to be followed by a Labour Court, the Industrial Court and a Board;(q)other matters to be prescribed under sub-section (1) of Section 73;(qq)[ the manner in which any award, determination or decision of a Labour Court or the Industrial Court under Section 78-A shall be executed;] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).](r)the manner in which the record shall be maintained under Section 94;(s)the conditions to be prescribed under sub-section (1) of Section 95;(t)the manner of giving notice under Section 99;(u)prescription of other documents and the fees on payment of which copies shall be granted under Section 101;(v)any other matter which is required to be or may be prescribed.
