Section 105 in The M.P. Industrial Relations Act, 1960
105. Other kinds of contempts of Board, Industrial Court and Labour Court.
(1)If any person commits any act or publishes any writing which is calculated to improperly influence a Board, the Industrial Court or a Labour Court or to bring such Court, Board or a member or a Presiding Officer thereof into disrepute or contempt or to lower its or his authority or to interfere with the lawful process of any such Court or Board, such person shall be deemed to be guilty of contempt of such Court or Board, as the case may be.(2)In the case of contempt of itself, the Board or the Industrial Court shall record the facts constituting such contempt and make a report in that behalf to the High Court.(3)In the case of contempt of it, a Labour Court shall record the facts constituting such contempt and make a report in that behalf to the Industrial Court, and thereupon, the Industrial Court may, if it considers it expedient to do so, forward the report to the High Court.(4)When any intimation or report in respect of any contempt is received by the High Court under sub-section (2) or sub-section (3) the High Court shall deal with such contempt as if it were contempt of a Court subordinate to it and shall have and exercise in respect of it the same jurisdiction, powers and authority in accordance with the same procedure and practice as it has and exercise in respect of such contempt.
