Section 7(5) in The M.P. Madhyastham Adhikaran Adhiniyam, 1983
(5)On receipt of the reference under sub-section (1), if the Tribunal is satisfied that the reference is a fit case for adjudication, it may admit the reference but where the Tribunal is not so satisfied it may summarily reject the reference after recording reasons therefor.] [Inserted by M.P, Act No. 9 of 1990 (w.e.f. 24-4-1990).]
