Section 11 in The M.P. Industrial Relations Act, 1960
11. Board of Arbitration.
(1)The State Government may, by notification, constitute a Board of Arbitration.(2)The State Government shall, in the prescribed manner, prepare panels of members representing the interests of employers and employees, who may be appointed members of the Board.(3)Whenever a Board is to be constituted each party to the dispute shall be called upon by the prescribed authority to submit a panel of not less than five persons representing its interests and to propose jointly a person to be appointed as Chairman within such time as may be prescribed.(4)The Board shall consist of an equal number of persons nominated by the State Government from the respective panels of the parties submitted by them under sub-section (3) and the Chairman jointly nominated by them :Provided that-(i)if either or both the parties fail to submit the panels as required by sub-section (3), the State Government shall appoint the requisite number of persons as representing the interests of the party in default from the panel of persons prepared under sub-section (2); and(ii)if the parties fail to agree to the appointment of any person as Chairman within the prescribed period the State Government shall appoint a member or the President of the Industrial Court to be the Chairman of the Board.(5)If any vacancy occurs in the office of the Chairman or a member of the Board before the Board has completed its work, it shall be filled in the manner prescribed and the proceedings shall be continued before the Board so reconstituted from the stage at which they were when the vacancy occurred.
