Section 70 in The M.P. Industrial Relations Act, 1960
70. Reference on point of law or interpretation of Act and Rules.
(1)A Civil or Criminal Court may refer any matter or any issue in any suit, criminal prosecution or other proceedings before it relating to an industrial dispute to the Industrial Court for its decision. Any order passed by such Court in such suit, prosecution or proceeding shall be in accordance with such decision.(2)The State Government may refer to the Industrial Court any point of law arising in any proceeding held under this Act. The Industrial Court shall not decide any such reference save in open Court and with the concurrence of a majority of the members of the Court present at the hearing of the reference.(3)The Commissioner of Labour may refer any question relating to the interpretation of this Act or the rules made under this Act to the Industrial Court for its decision.(4)[ The Labour Court may refer to the Industrial Court any point of law arising in any proceeding held under this Act for its decision. An order to be passed by such Court shall be in accordance with the decision of the Industrial Court.(5)The Industrial Court may refer to the High Court any point of law arising in any proceeding held under this Act for its decision. An order to be passed by such Court shall be in accordance with the decision of the High Court.] [Inserted by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).]
