Section 13 in The M.P. Industrial Employment (Standing Orders) Act, 1961
13. Disputes regarding application and interpretation of Standing Orders.
- If any question arises as to the application or interpretation of a standing order, an employer, an employee or a representative of employees may refer the question to the Labour Court having jurisdiction and the Court shall, after giving the parties an opportunity of being heard, decide the question and his decision shall be final and binding on the parties.
