Section 33 in The M.P. Industrial Relations Act, 1960
33. Agreements.
(1)It in regard to a change proposed under subsection (1) or (2) of Section 31, an agreement is arrived at, a memorandum of such agreement shall be forwarded to the Registrar.(2)On receipt of the memorandum of agreement signed by the parties under sub-section (1), the Registrar shall register the agreement if it is arrived at-(a)within seven days from the service of a notice under sub-section (1) or sub-section (2) of Section 31, or within such further period as may be agreed upon by the parties; or(b)[ x x x] [Omitted by M.P. Act No. 34 of 1961.](c)within two months from the completion of conciliation proceedings :Provided that the Registrar shall not register an agreement which on enquiry he is satisfied is in contravention of the provisions of this Act or was the result of mistake, misrepresentation, fraud, undue influence, coercion or threat.(3)An appeal shall lie to the Industrial Court against an order of the Registrar refusing to register an agreement under sub-section (2). The provisioas of Section 22 shall apply to such appeal.(4)An agreement registered under this section shall come into operation on the date as specified therein or if no date is so specified on its being recorded by the Registrar.
