Section 96 in The M.P. Industrial Relations Act, 1960
96. Amendment to Schedule.
- The State Government may, by notification, at any time, make any additions to or alterations in the industrial matters specified in Schedule I or II or delete therefrom any such matter :Provided that before making any such addition, alteration or deletion a draft of such addition, alteration or deletion, shall be published in the Gazette for the information of all persons likely to be affected thereby and the State Government, shall consider any objection or suggestion that may be received by it from any person with respect thereto within six weeks of such publication.
