Section 48 in M.P. Industrial Relations Rules, 1961
48.
(1)A Labour Court, the Industrial Court or a Board shall fix a date for pronouncing the award.(2)A Labour Court, the Industrial Court or a Board shall publish its award by pronouncing it in open Court and also by exhibiting it on a notice board or table at its office specified for this purpose.(3)The State Government may, if it deems necessary, publish the award in the Official Gazette.
