Section 3(1) in M.P. Industrial Relations Rules, 1961
(1)For the purpose of preparing the panels of members representing the interests of employers and employees under sub- section (2) of Section 11, the State Government shall invite representatives of employers and employees and such other bodies and persons, as it may deem fit to recommended the names of suitable persons to be included in the panels. The State Government after considering all recommendations received by it, shall prepare two separate panels, one of members representing the interest of employers and the other of members representing the interests of employees.
