Section 21(2) in The M.P. Industrial Employment (Standing Orders) Act, 1961
(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.
