Section 79 in The M.P. Industrial Relations Act, 1960
79. Courts of Enquiry-Constitution, powers and duties of.
(1)The State Government may constitute one or more Courts of Enquiry consisting of such number of persons as the State Government may think fit.(2)The Court of Enquiry shall require into the causes and circumstances of such industrial matters or disputes or matters related to terms of employment, as may be referred to it, by the State Government including any matter pertaining to conditions of work or relations between employers and employees in any industry or issues in dispute between them.(3)Every proceeding before a Court of Enquiry shall be deemed to be a judicial proceeding within the meaning of Sections 192, 193 and 228 of the Indian Penal Code, 1860 (XLV of 1860).(4)Any report of a Court of Enquiry including the minutes of dissent, if any, recorded by a minority shall be laid, as soon as may be possible, before the Legislative Assembly of the State.
