Section 58 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
58. Legal aid.
- On receipt of a written application from migrant workman or in the event of his death from next of his kin for providing legal aid in relation to any proceedings before the Authority under Section 15 of the Payment of Wages Act, 1936 or Authority under Section 20 of the Minimum Wages Act, 1948 or appropriate Labour Court under Section 33-C (2) of the Industrial Disputes Act, 1947 or Commissioner for Workmen's Compensation Act, 1923, in which the migrant workman or his legal heir is a party, the specified authority concerned, if he is satisfied, may with the prior approval of the Labour Commissioner engage an advocate to conduct the relevant proceedings on behalf of the migrant workman or his legal heir as the case may be and meet all legal expenses in this regard.Form I[See Rule 3 (1)]Application for registration of establishments employing Migrant workmen
