Section 10B(3) in M.P. Industrial Disputes Rules, 1957
(3)The Labour Court, or Tribunal as the case may be, shall ordinarily fix the date for the first hearing of the dispute within six weeks of the date on which it was referred for adjudication :Provided that the Labour Court, or Tribunal, as the case may be, may, for reasons to be recorded in writing, fix a later date for the hearing of the dispute.
