Section 91 in M.P. Industrial Relations Rules, 1961
91.
The Central Provinces and Berar Industrial Disputes Settlement Rules, 1949, and the Madhya Bharat Industrial Relations Rules, 1952, are hereby repealed :Provided that anything done or any action taken under any of the rules so repealed shall, unless such thing or action is inconsistent with any of the provisions of these rules, be deemed to have been done or taken under the corresponding provisions of these rules.Form A(See Rule 7)Whereas a Board of Arbitration has to be constituted under Section 11 of Madhya Pradesh Industrial Relations Act, 1960, for the industrial dispute between................and..............; you are hereby required to intimate to the undersigned within fifteen days of the receipt of this notice by you the names and addresses of persons as required by sub-section (3) of Section 11 of the Act.Signature of the Commissioner of Labour or an authorised official.Form B(See Rule 10)Application for Recognition of UnionName of the Union..................Address..............Dated the............Day of............................ToThe Registrar,Madhya Pradesh Industrial Relations Act, 1960Dear Sir,I beg to inform you that at a general meeting of the members/meeting of the executive of the above union which was held at................. on the............. day of............it was decided that the union should apply to you for recognition as a representative union for the................. industry in the local area of................
