- An arbitration agreement for the reference of an industrial dispute to an arbitrator or arbitrators shall be made in Form C and shall be delivered personally or forwarded by registered post to the Secretary to the Government of Madhya Pradesh in the Labour Department [in triplicate] [Substituted by Notification No. 7014/5052/XVI, dated 5-10-1961.], the Labour Commissioner and the Conciliation Officer concerned. The agreement shall be accompanied by the consent, in writing, of the arbitrator or arbitrators.
