Section 6 in The M.P. Industrial Employment (Standing Orders) Act, 1961
6. Application of Standard Standing Orders to undertakings.
(1)The State Government may, by notification, apply standard standing orders to such class of undertakings and from such date as may be specified therein.(2)Where immediately before the commencement of this Act standing orders are in force in respect of any undertaking, such standing orders shall, until standard standing orders are applied to such undertaking under sub-section (1) continue in force as if they were made under this Act.(3)The standard standing orders made or amendments certified under this Act shall provide for every matter set out in the Schedule.
