Section 30 in The M.P. Industrial Relations Act, 1960
30. Powers and duties of Labour Officer.
(1)A Labour Officer shall exercise the powers conferred and perform the duties imposed on him by or under this Act.(2)For the purposes of exercising his powers or performing his duties a Labour Officer may at any time during working hours, and outside working hours after giving reasonable notice, enter and inspect-(a)any place used for the purpose of or connected with any industry;(b)any place used as the office of any union;(c)any premises provided by an employer for the residence of his employees;and shall be entitled to call for inspection and take or ask for copies of all relevant documents which he may deem necessary for the due discharge of his duties and exercise of powers under this Act.(3)All particulars contained in or information obtained from any document inspected or called for under sub-section (2), shall, if the person from whose possession the document was obtained so requires, be treated as confidential:Provided that a Labour Officer may disclose such information as may be necessary for the purpose of any proceedings [under this Act or under any other law for the time being in force.] [Substituted by M.P. Act No. 34 of 1961.](4)A Labour Officer may, after giving reasonable notice, convene a meeting of employees for any of the purposes of this Act, on the premises where they are employed, and may require the employer to affix a written notice of the meeting at such conspicuous place in such premises as he may order and may also himself affix or cause to be affixed such notice. The notice shall specify the date, lime and place of the meeting, the employees or class of employees affected, and the purpose for which the meeting is convened.(5)A Labour Officer shall be entitled to appear and plead in any proceeding under this Act.(6)It shall be the duty of the Labour Officer-(a)to watch the interest of employees and promote harmonious relations between employers and employees;(b)to investigate the grievances of employees and represent to employers such grievances and make recommendations to them in consultation with the employees concerned for their redress;(c)to report to the State Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto :Provided that the Labour Officer shall not-(i)appear in any proceeding in which the employees who are parties thereto are represented by a Representative Union;(ii)[ x x x [Omitted by M.P. Act No. 32 of 1963.](iii)x x x].(7)If an employer docs not accept and implement the recommendations made by the Labour Officer under clause (b) of sub-section (6) within a reasonable time, he shall communicate to the Labour Officer the reasons therefor.
