Section 57 in M.P. Industrial Relations Rules, 1961
57.
In addition to the powers conferred by the Act, a Labour Court, the Industrial Court or a Board shall have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters :-(a)Granting adjournments.(b)Joinder and adding of parties.(c)Amendment of Pleadings.
