Section 52 in The M.P. Industrial Relations Act, 1960
52. Reference to arbitration by unions.
- [(1)] [Renumbered by M.P. Act No. 41 of 1981 (w.e.f. 26-1-1982).] Notwithstanding anything contained in this Act, a Representative Union may refer in the prescribed manner any industrial dispute for arbitration to a Board or the Industrial Court, if it relates to matters in Schedule I or otherwise to a Labour Court :Provided that no such dispute shall be referred-(i)after two months from the date of the completion of the proceedings before the Conciliator;(ii)where the employer has offered in writing before the Conciliator to submit the dispute to arbitration under this Act and the union has not agreed to do so;(iii)unless the dispute is first submitted to the Conciliator and the conciliation proceedings are completed or the Conciliator certifies that the dispute is not capable of being settled by conciliation.(2)[ A copy of the reference made under sub-section (1) shall also be forwarded to the State Government, the Labour Commissioner and the Conciliator having jurisdiction, as early as possible.] [Inserted by M.P. Act No. 41 of 1981.]
