Section 39(1) in The M.P. Madhyastham Adhikaran Regulations, 1985
(1)The reference petition shall be treated as complete on the date of final award of the Bench or in the event of revision of the Bench or in the event of revision to the High Court, on the date of final order of the High Court, as the case may be. After the pronouncement of the award by the Tribunal the records of reference petitions and papers should be forwarded together with Form "C" to the record room upto the 10th of each succeeding month or any other date, fixed by the Chairperson.
