Section 100 in The M.P. Industrial Relations Act, 1960
100. Modification of award.
(1)Any party who under the provisions of Section 99 is entitled to give notice of the termination of an award may, instead of giving such notice, apply, after the expiry of the period specified in sub-section (2), to a Labour Court, the Industrial Court or the Board making the award for its modification.(2)Such application in the case of an award-(a)which does not specify a date on which it shall cease to have effect shall not be made until the expiry of the period of two months from the date on which notice can be given to terminate the award under Section 99;(b)[ x x x] [Omitted by M.P. Acl No. 41 of 1981 (w.e.f. 26-1-1982).](3)[ On such application being made, the Labour Court, the Industrial Court or the Board, as the case may be, after hearing the parties and taking such evidence as it thinks fit, may modify the award with effect from such date not earlier than the date of application under sub-section (1), as it may specify.] [Substituted by M.P. Acl No. 41 of 1981 (w.e.f. 26-1-1982).](4)Where an application for the modification of an award under subsection (1) is made, such application shall not in any way affect the binding effect of such award in regard to the matters determined therein until it is modified.(5)Nothing in this section shall affect the right of any party to terminate such award in accordance with the provisions of Section 99.
