Section 84(2) in The M.P. Industrial Relations Act, 1960
(2)If any case in which any order for reinstatement or for payment of subsistence allowance has been made under sub-section (1) ends in the conviction of the employer and the employer files an appeal against the order of his conviction, he shall be liable to continue the employment of the employee or to pay him subsistence allowance, as the case may be, until the appeal is finally disposed of unless the Appellate Court otherwise directs :Provided that where no order under sub-section (1) has been passed by the Trial Court, the Appellate Court shall be competent to make an order under sub-section (1) with effect from a date earlier than sixty days after the commencement of proceeding before the Trial Court to the same extent and in the same manner as a Labour Court.
