Section 97(2) in The M.P. Industrial Relations Act, 1960
(2)In cases in which a Representative Union is a party to a registered agreement or a settlement or submission the State Government may, after giving the parties affected an opportunity of being heard, by notification, direct that such agreement, settlement or submission shall be binding upon such other employers and employees in such industry in that local area as may be specified in the notification :Provided that before giving a direction under this section, the State Government may, in such cases as it deems fit, make a reference to the Industrial Court for its opinion.
