Section 85 in The Maharashtra Industrial Relations Act, 1946
85. Industrial Court to exercise superintendence over Labour Courts.
The Industrial Court shall have superintendence over all Labour Courts and may—(a)call for returns;(b)make and issue general rules and prescribe forms for regulating the practice and procedure of such Courts in matters not expressly provided for by this Act and, in particular, for securing the expeditious disposal of cases;(c)prescribe forms in which books entries and accounts shall be kept by the officers of any such Courts;(d)settle a table of fees payable for process issued by a Labour Court or the Industrial Court.
