Section 78B in The M.P. Industrial Relations Act, 1960
78B. Time limit for disposal of cases by Labour Courts, etc.
(1)The Labour Court or the Industrial Court shall pronounce its award or decision ordinarily within a period of one hundred and eighty days from the date on which the application is made or the dispute is referred to it.(2)The Industrial Court shall pronounce its decision in an appeal ordinarily within a period of ninety days from the date on which appeal is made to it.(3)Where the Labour Court or the Industrial Court is unable to make its award or pronounce its decision within the period specified in sub-section (1) or sub-section (2), as the case may be, it shall record the reason therefor.]
