Section 25 in The M.P. Industrial Relations Act, 1960
25. Appearance on behalf of employers.
(1)In any proceeding under this Act, an association of employers shall be entitled to represent-(a)any employer who is a member of the association;(b)any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;and any notice or intimation given by or to such association shall be deemed to have been given by or to every employer it is entitled to represent.(2)Where more employers than one are affected or under any of the provisions of this Act deemed to be affected, and no association of employers is under sub-section (1) entitled to represent all of them, the representative determined in the prescribed manner shall be entitled to act as their representative.
