Section 112 in The M.P. Industrial Relations Act, 1960
112. Repeal and Savings.
- The Central Provinces and Berar Industrial Disputes Settlement Act, 1947 (XXIII of 1947) and the Madhya Bharat Industrial Relations (Adaptation) Act, Samvat 2006 (31 of 1949) are hereby repealed :Provided that-(a)every appointment, order, rule, notification or notice made, issued or given under the provisions of the Acts so repealed in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, notification or notice made, issued, or given under this Act;(b)any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed shall not be affected and any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability shall so far as it is not inconsistent with the provisions of this Act, be made, instituted, continued or enforced as if the said Acts had not been repealed and continue in operation;(c)[ any proceedings pending under the provisions of the Acts so repealed or any proceedings maintainable under the said Acts in pursuance of the provisions of clause (b) before a Court or authority specified in column (1) of Schedule III shall, as the case may be, stand transferred to or, be instituted in or before, the Court or authority specified in the corresponding entry in column (2) thereof, and shall thereupon be disposed of or proceeded with as if the said Acts had not been repealed and any penalty imposed in such proceedings shall be recovered under the Acts so repealed;] [Substituted by M.P. Act No. 34 of 1961.](d)any agreement or settlement recorded or registered, submission registered, awards made or orders passed by the State Industrial Court, the Industrial Court, a District Industrial Court or a Labour Court, under the provisions of the Acts so repealed shall be deemed to have been registered recorded, made or passed by the appropriate authority under the corresponding provisions of this Act;(e)any union registered for any local area as the Recognised Union or the Representative Union for any industry under the Acts so repealed shall be deemed to be recognised as the Representative Union for the Industry and the local area concerned under Section 13 of this Act.
