Section 61 in The M.P. Industrial Relations Act, 1960
61. Powers of Labour Court.
(1)In addition to powers conferred under other provisions of this Act, a Labour Court shall have power to-(A)decide-(a)dispute regarding which application has been made to it under sub-section (3) of Section 31 of the Act;(b)industrial disputes-(i)referred to it under Section 51 or 52;(ii)in respect of which it is appointed as the Arbitrator by a submission;(c)whether a strike, lock-out, stoppage, closure or any change is illegal under this Act;(B)require any employer-(a)to withdraw any change or lock-out which is held by it to be illegal; or(b)to carry out any change provided such change is a matter in issue in any proceeding before it under this Act;(C)require any employee to withdraw a strike which is held by it to be illegal;(D)[try offences punishable under this Act [x x x] [Substituted by M.P. Act No. 43 of 1981 (w.e.f. 26-1-1982).] and where the payment of compensation on conviction for an offence is provided for, determine the compensation and order its payment.](2)For the purposes of deciding a dispute under paragraphs (A) and (B) of sub-section (1) it shall be lawful for the Labour Court to determine questions of fact relevant to the dispute.(3)[ Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (No. 2 of 1974) or any other law for the time being in force, every offence punishable under this Act [x x x] [Substituted by M.P. Act No. 43 of 1981 (w.e.f. 26-1-1982).] shall be tried by the Labour Court within the local limits of whose jurisdiction it was committed.]
