Section 31(1) in The M.P. Payment of Wages Rules, 1962
(1)The Authority may refuse to entertain an application presented under Rule 30, if after giving the applicant an opportunity of being heard the Authority is satisfied for reasons to be recorded in writing that-(a)the applicant is not entitled to present an application; or(b)the application is barred by reason of the provisions in the provisos to sub-section (2) of Section 15; or(c)the applicant shows no sufficient cause for making a direction under Section 15.
