Section 71 in The M.P. Industrial Relations Act, 1960
71. Review.
- A Labour Court, the Industrial Court or a Board may, either on its own motion or on the application of any party to a case decided by it, review its order, decision or award in such case and pass such order in reference thereto as it thinks fit:Provided that-(i)no order, decision or award shall be varied or reversed unless notice has been given to the parties to the case to appear and be heard in respect of such order, decision or award;(ii)no order, decision or award which is the subject or any revision proceeding shall be reviewed;(iii)no order or decision in respect of an offence under this Act shall be reviewed;(iv)no application for the review of any order, decision or award shall be entertained, unless it is made within thirty days from the date of such order, decision or award;(v)no order, decision or award shall be reviewed except on the grounds provided for in Order XLVII of the Code of Civil Procedure, 1908 (V of 1908).
