Section 84 in M.P. Industrial Relations Rules, 1961
84.
The Registrar of Industrial Court, with the previous approval of the President may receive the application for-(i)certificate copies of documents;(ii)issue of summons to witnesses and parties and for notices for appearing in Court;(iii)extension of time to file a written statement, statement of claim and any other document;(iv)inspection of documents filed in the Court;(v)return of exhibits and other documents;(vi)verification of affidavit.The applications referred to above shall be placed by the Registrar before the President, Industrial Court or the member as the case may be, for orders.
