Section 43(7) in The M.P. Industrial Relations Act, 1960
(7)(a)Notwithstanding anything contained in the foregoing sub-sections, it at any stage of a conciliation proceeding the parties agree in writing to submit the dispute to arbitration, the agreement shall deemed to be a submission within the meaning of Section 49.(b)[ Where the agreement provides for arbitration either by an Arbitrator or by a Labour Court, or by the Industrial Court or by a Board, the Conciliator shall forthwith refer the dispute to the Arbitrator or a Labour Court or the Industrial Court or submit it to the State Government for reference to a Board, as the case may be. [Substituted by M.P. Act No. 34 of 1961.](c)Where the agreement provides for arbitration without an arbitrator being named therein, the Conciliator shall forthwith submit the dispute to the State Government for giving directions under the proviso to sub-section (2) of Section 49.]
