Section 35(1) in The Gujarat Industrial Relations Act, 1946
(1)Within six weeks from the date of the application of this Act to an industry every employer therein shall submit for approval to the Commissioner of Labour in the prescribed manner draft standing orders regulating relations between him and his employees with regard to the industrial matters mentioned in Schedule I:Provided that where an undertaking in an industry is started after the application of this Act to such industry, the draft standing orders shall be submitted within six months of the starting of the undertaking.
