Section 39 in The Maharashtra Industrial Relations Act, 1946
39. Alteration in standing orders.
(1)On receipt of any application under sub-section (2) of section 38 theheard and after consulting such other interests in the industry as in his opinion are Commissioner of Labour shall, after giving the other party an opportunity of beingaffected, pass such order as he deems fit, and, if the order effects an alteration in any standing order, forward a copy of the standing order as so altered to Registrar who shall, within fifteen days of its receipt record it in the register referred to in subsection (3) of section 35. The standing order as so altered shall come into operation from the date of its record in the register.(2)The provisions of sections 36, 37 and 38 shall, so far as may be, apply to an order passed by the Commissioner of Labour under sub-section (1) in the same manner as they apply to stranding orders settled under sub-section (2) of section 35.
