Section 94 in The M.P. Industrial Relations Act, 1960
94. Record of industrial matters, etc.
- The State Government may in respect of any industry-(a)maintain in the prescribed manner a record of industrial matters covered by the Schedules and standing orders;(b)require any employer or employers generally to maintain and submit copies of a record in such form as may be prescribed, of-(i)data relating to plant, premises and manufacture,(ii)other industrial transactions and dealings, which, in the opinion of the State Government, are likely to affect the matters specified in clause (a).
