Section 28 in M.P. Industrial Relations Rules, 1961
28.
Any employer in an industry, not being a member of an association of employers connected with such industry, who has agreed to be represented in any proceeding under this Act, by such association, shall send intimation in writing to that effect to the Registrar and shall send copies of such intimation to the Labour Officer for the local area, to the authority holding the proceeding and to the representative union for the industry, if any.
