Section 39 in The M.P. Industrial Relations Act, 1960
39. Report of dispute.
(1)If any proposed change in respect of which notice is given under [sub-sections (1) and (2) of] [Inserted by M.P. Act No. 34 of 1961.] Section 31 is objected to by the representative of employees or the employer, as the case may be, the party who gave such notice shall, if it still desires that the change should be effected, forward to the Conciliator for the local area for the industry concerned and to such other authorities and in such form and in such manner as may be prescribed a full statement of the case within fifteen days from the date of service of such notice on the other party or within one week of the expiry of the period fixed by both the parties under clause (a) of sub-section (2) of Section 33 for arriving at an agreement.(2)When a notification is issued under Section 32 in respect of such change, any employer or employee in the industry may, within seven days from the date of publication of such notification, forward such statement to the said officer.Explanation. - For the purposes of this section a change shall be deemed to be objected to by the representative of employees or the employer, as the case may be, if within seven days from the date of service of such notice or within the period fixed by both the parties under clause (a) of sub-section (2) of Section 33 tor arriving at an agreement, a memorandum of agreement has not been forwarded to the Registrar under the said sub-section.
