Section 34 in The M.P. Industrial Relations Act, 1960
34. Illegal change.
- An illegal change means-(a)a change in any standing order made except in accordance with the provisions of [the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of 1961);] [Substituted by M.P. Act No. 4 of 1963.](b)any change in any industrial matter mentioned in Schedule I made-(i)before giving a notice of change as required by the provisions of sub-section (1) of Section 31;(ii)with the period [provided for in clause (a) of] [Substituted by M.P. Act No. 34 of 1961.] sub-section (2) of Section 33 unless an agreement is arrived at;(iii)where no agreement is arrived at before the completion of the conciliation proceedings and during the period of ten days thereafter;(iv)where no settlement is arrived at after two months from the date of the completion of the conciliation proceedings before the conciliator;(v)in cases where there is a registered submission or in which the dispute has been referred to arbitration before the date on which the award comes into operation;(c)any change in contravention of the terms of a registered agreement, settlement or effective award;(d)failure to carry out the terms of a registered agreement or settlement, or an order, decision or award under this Act.
