Section 49 in The M.P. Industrial Relations Act, 1960
49. Submission.
(1)Any employer and a Representative Union or where there is no Representative Union a representative of employees may, by a written agreement, agree to submit any present or future industrial dispute or any class or classes of such industrial dispute to the arbitration of a Labour Court, the Industrial Court, a Board or any other person, or to arbitration without any arbitrator being named therein.(2)Such agreement shall be called a submission and a copy of every such submission shall be sent to the Registrar who shall record it in the register to be maintained for the purpose and inform the parties of the date of registration:Provided that if no person is named in the submission the arbitrator shall be Labour Court, the Industrial Court or a Board as the Government may direct.
