Section 15(5) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
(5)Nothing in the Madhya Pradesh Industrial Relations Act, 1960 (No. 27 of 1960) or any other law for the time being in force shall apply in respect of termination of services by virtue of the provisions of sub-section (4).
