Section 25(1) in The M.P. Industrial Relations Act, 1960
(1)In any proceeding under this Act, an association of employers shall be entitled to represent-(a)any employer who is a member of the association;(b)any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;and any notice or intimation given by or to such association shall be deemed to have been given by or to every employer it is entitled to represent.
