Section 35 in The Gujarat Industrial Relations Act, 1946
35. Settlement of Standing Orders by Commissioner of Labour.
(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.(2)On receipt of the draft standing orders the Commissioner of Labour, shall, after consulting in the prescribed manner the representative of employees and employers and such other interests concerned in the industry and making such inquiry as he deems fit, settle the said standing orders.(3)The Commissioner of Labour shall forward a copy of the standing orders so settled to the registrar, who shall within fifteen days of their receipt record them in the register kept for the purpose.(4)Standing orders so settled shall come into operation from the date of their record in the register under sub-section (3).(5)Until standing orders in respect of an undertaking come into operation under the provisions of sub-section (4), model standing orders, if any, notified in the Official Gazette by the [State] [This word was substituted for the word 'Provincial' by the Aadaptation of Laws order, 1950.] Government in respect of the industry shall apply to such undertaking.
