Section 62 in The M.P. Industrial Relations Act, 1960
62. [ Commencement of Proceedings. [Substituted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
- Proceedings before a Labour Court shall be commenced-(i)in respect of a dispute falling under clause (a) of paragraph (A) of sub-section (1) of Section 61 within two years from the date of the dispute:Provided that-(a)if the dispute is connected with the termination of the services of an employee, such proceedings shall commence within a year from the date of termination of the services of the concerned employee;(b)nothing contained in the foregoing provision shall apply if the concerned employee had made an approach before the 30th day of July, 1976 in accordance with the provisions contained in sub-section (3) of Section 31 as it stood before the said date and in that case the provisions contained in sub-section (3) of Section 31 and clause (i) of this section shall be applicable as they had been before the said date;(c)where an employee had preferred an appeal or representation against an order of termination under any rule, regulation or standing orders to the competent authority within the period prescribed for such appeal or representation or where no such period is prescribed within three months of the order of termination, such proceedings may be commenced within one year from the date of the disposal of the appeal or representation, as the case may be;(ii)in respect of matters specified in clause (c) of paragraph (A) of sub-section (1) of Section 61, within three months of the commencement of the strike, lock-out, stoppage, closure or of the making of the change on an application made by the employer, the representative of employees, any employee directly affected thereby or by the Labour Officer :Provided that the Labour Court may, for sufficient reasons, admit any application for a declaration that a change is illegal under the Act, after the expiry of three months from the date on which such change was made.]
