Section 12 in The M.P. Industrial Relations Act, 1960
12. [ Finality of order constituting Labour Court, Industrial Court or Board. [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
- No order of the State Government appointing any person as a Presiding Officer, an Additional Presiding Officer, President or Chairman or member of a Labour Court, the Industrial Court or a Board of Arbitration, as the case may be, shall be called in question in any Court.] [Substituted by M.P. Act No. 4 of 1963.]
