Section 61(1) in The M.P. Industrial Relations Act, 1960
(1)In addition to powers conferred under other provisions of this Act, a Labour Court shall have power to-(A)decide-(a)dispute regarding which application has been made to it under sub-section (3) of Section 31 of the Act;(b)industrial disputes-(i)referred to it under Section 51 or 52;(ii)in respect of which it is appointed as the Arbitrator by a submission;(c)whether a strike, lock-out, stoppage, closure or any change is illegal under this Act;(B)require any employer-(a)to withdraw any change or lock-out which is held by it to be illegal; or(b)to carry out any change provided such change is a matter in issue in any proceeding before it under this Act;(C)require any employee to withdraw a strike which is held by it to be illegal;(D)[try offences punishable under this Act [x x x] [Substituted by M.P. Act No. 43 of 1981 (w.e.f. 26-1-1982).] and where the payment of compensation on conviction for an offence is provided for, determine the compensation and order its payment.]
