Section 51 in The M.P. Industrial Relations Act, 1960
51. Reference of disputes to Labour Court, Industrial Court or Board.
- [(1)] [Renumbered by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).] Notwithstanding anything contained in this Act, the Government may, if on a report made by the Labour Officer or otherwise it is satisfied that an industrial dispute exists, and-(a)it is not likely to be settled by other means; or(b)by reason of the continuance of the dispute-(i)a serious outbreak of disorder or breach of the public peace is likely to occur; or(ii)serious or prolonged hardship to a large section of the community is likely to be caused; or(iii)the industry concerned is likely to be seriously affected or the prospects and scope of employment therein curtailed; or(c)it is necessary in the public interest to do so; refer the dispute or any matter appearing to be connected with or relevant to the dispute for arbitration to a Labour Court or the Industrial Court or a Board :Provided that-(i)no reference under this section shall be made to a Board [without referring the matter to the parties and obtaining consent] [Substituted by M.P. Act No. 34 of 1961.] in writing of one of the parties to the dispute; and(ii)no reference shall be made to a Labour Court under this section if the matter in dispute is included in Schedule I or if the dispute is between employees and employees.(2)[ A copy of the report sent by Conciliator under sub-section (2) of Section 43 and forwarded by the Chief Conciliator to the State Government under sub-section (3) of the said section shall also be made available to the Labour Court, or the Industrial Court or the Board, as the case may be, before it proceeds to deal with the reference under sub-section (1).] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
