Section 7 in M.P. Industrial Relations Rules, 1961
7.
For the purpose of constituting a Board under Section 11, the Commissioner of Labour or any officer authorised by him in this behalf, shall by a written notice in Form 'A' call upon each party to a dispute-(i)to submit panel of not less than five persons representing its interest; and(ii)to propose jointly a person to be appointed as Chairman of the Board within fifteen days of the receipt of the notice.
