Section 21 in The M.P. Industrial Employment (Standing Orders) Act, 1961
21. Power to make rules.
(1)The State Government may, by notification, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the forgoing powers, such rules may-(a)provide for additional matters to be included in the Schedule;(b)frame standard standing orders for the purpose of this Act and different standard standing orders may be framed for-(i)different classes of undertakings; and(ii)different categories of employees;(c)lay down the procedure to be followed by the Certifying Officer, the Labour Court or the Industrial Court;(d)specify the fee which may be charged for furnishing copies of standing orders filed in the register under Section 12;(e)provide for any other matter which is to be or may be prescribed.(3)The rules made under this section shall be subject to the condition of previous publication in the Gazette.
