Section 97 in The M.P. Industrial Relations Act, 1960
97. Agreements, etc. on whom binding.
(1)A registered agreement or a settlement or a submission shall be binding upon all persons who are parties thereto :Provided that-(a)in the case of an employer, who is a party to such agreement, settlement or submission, his successors-in-interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement or submission is made, and(b)in the case of any representative of employees which is a party to such agreement, settlement or submission all employees in the industry in the local area represented by it or him,shall be bound by such an agreement, settlement or submission.(2)In cases in which a Representative Union is a party to a registered agreement or a settlement or submission the State Government may, after giving the parties affected an opportunity of being heard, by notification, direct that such agreement, settlement or submission shall be binding upon such other employers and employees in such industry in that local area as may be specified in the notification :Provided that before giving a direction under this section, the State Government may, in such cases as it deems fit, make a reference to the Industrial Court for its opinion.(3)A registered agreement entered into by the representatives of the majority of the employees affected or deemed to be affected under Section 32 by a change shall bind all the employees so affected or deemed to be affected.
