Section 25A in M.P. Industrial Disputes Rules, 1957
25A. [ Acknowledgement and publication of report and awards. [Substituted by Notification No. 5785-8023/XVI, dated 30-10-1975.]
(1)The date of receipt of every report of a Board or Court or every arbitration award of a Labour Court or Tribunal shall be acknowledged by the State Government or an officer authorised by it in this behalf (hereinafter referred to as the authorised officer).(2)Within thirty days of the date of receipt of the report or award by the State Government or an authorised officer, the Board, Labour Court or Tribunal shall publish the report or award, as the case may be, by pronouncing the same in open Court and also by exhibiting it on a notice board or table at its office, specified for the purpose :Provided that the Board, Labour Court or Tribunal shall send prior intimation in writing to all the parties concerned in the disputes and to the State Government or an authorised officer, as the case may be, about the date of pronouncement of the report or award concerned.(3)The State Government or an authorised officer, as the case may be, where it or he considers it necessary so to do may also arrange to notify the report or award in the Official Gazette.]
