Section 22 in The M.P. Industrial Relations Act, 1960
22. Appeal to Industrial Court from order of Registrar cancelling recognition.
(1)Any party in a proceeding before the Registrar may, within thirty days from the date of the communication of the order passed by the Registrar under this Chapter, appeal against such order to the Industrial Court:Provided that the Industrial Court may, for sufficient reason, admit any appeal made after the expiry of such period.(2)The Industrial Court may admit an appeal under sub-section (1) if on a perusal of the memorandum of appeal and the decision appealed against it finds that the decision is contrary to law or is otherwise erroneous.(3)The Industrial Court in appeal may confirm, modify or rescind any order passed by the Registrar and may pass such consequential orders as it may deem fit. A copy of the orders passed by the Industrial Court shall be sent to the Registrar.
