Section 9(6) in The M.P. Industrial Relations Act, 1960
(6)[ The Industrial Court may make rules for the exercise of powers and 1 unctions of the Court, by benches constituted of one or more members thereof, and all decisions or awards given by such benches in exercise of such powers or functions shall be deemed to be the decisions or awards of the Industrial Court.] [Substituted by M P. Act No. 41 of 1981.]
