Section 38(2) in Bombay Industrial Relations Act, 1946
(2)Any employer or employee may apply to the Commissioner of Labour for a change in-(a)any standing order settled under sub-section (2) of section 35, which has not been appealed against, or(b)any standing order settled in appeal under sub-section (3) of section 36, in respect of which no application for review has been made, or(c)any standing order settled in review under section 37,after the expiry of one year from the date of such standing order coming into operation.
