Section 31 in The M.P. Madhyastham Adhikaran Adhiniyam, 1983
31. Laying of regulations and certain orders before Legislative Assembly.
- Every regulation under Section 10 and every order under Section 30 shall be laid on the table of the Legislative Assembly and the provisions of Section 24-A of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958) shall apply thereto they as apply to rules.Notifications[Notification No. 16-1-84-XXI-B, dated 12-2-1985.] [Published in M.P. Rajpatra (Asadharan), dated 18-2-1985 at p. 297.] - In exercise of the powers conferred by sub-section (3) of Section 1 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (No. 29 of 1983), the State Government hereby appoints the 1st March, 1985 as the date on which the said Adhiniyam shall come into force.[Notification No. 17 (E) 85-96-XXI-B (II), dated 4-11-1996.] [Published in M.P. Rajpatra Part I, dated 22-11-1996 at p. 1848.] - In exercise of the powers conferred by clause (1) of sub-section (1) of Section 2 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (No. 29 of 1983), the State Government hereby specifies that the agreements in writing for the execution of the work relating to construction, repair or maintenance of electric lines, water supply and sewerage/drainage system shall also be "work contract".[Notification No. 16-1-84-XXI-B, dated 12-2-1985.] [Published in M.P. Rajpatra (Asadharan), dated 18-2-1985 at p. 297.] - In exercise of the powers conferred by Section 3 of the Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 (No. 29 of 1983), the State Government hereby constitutes an Arbitration Tribunal with effect from 1st March, 1985, which shall consist of :-(1)Chairman; and(2)Two members.
