Section 42 in The M.P. Industrial Relations Act, 1960
42. Power of Chief Conciliator to intervene.
(1)The Chief Conciliator may intervene or direct any conciliator to intervene at any stage in any conciliation proceeding held by another Conciliator, and thereafter the Chief Conciliator or the Conciliator so directed shall hold the conciliation proceeding with or without the assistance of the Conciliator.(2)The Chief Conciliator may from time to time issue such directions as he deems fit to any Conciliator at any stage of a conciliation proceeding. He may also intervene in the conciliation proceeding before any other Conciliator to assist such conciliation.
