Section 47 in The M.P. Industrial Relations Act, 1960
47. Conciliation proceeding, not to be commenced or continued in certain cases.
- No conciliation proceeding in respect of an industrial dispute shall-(a)be commenced if-(i)the representative of employees is directly affected by the dispute [x x x] [Omitted by M.P. Act No. 34 of 1961.] is a party to a submission relating to such dispute or a dispute relating to an industrial matter similar to that regarding which the dispute has arisen;(ii)it has been referred to arbitration under the provisions of Section 51 or 52;(iii)by reason of a direction issued under sub-section (2) of Section 97 or by reason of any of the other provisions of this Act the employers and employees concerned are in respect of the dispute bound by a registered agreement, settlement, submission or award;(b)be continued after the date on which-(i)a submission relating to such dispute is entered into by the employer and employees concerned under Section 43 or 49;(ii)the dispute is referred to arbitration under Section 51 or 52;(iii)the direction referred to in sub-clause (iii) of clause (a) is issued.
