Section 44(1) in The Maharashtra Industrial Relations Act, 1946
(1)If within seven days from the date of service of a notice under section 42 or an intimation or special notice under section 43 or the date of publication of a notification under sub-section (5) of section 43, or within such further period as may be mutually fixed by the employers affected and the representative of the employees affected an agreement is arrived at in regard to the proposed change, a memorandum of such agreement signed by the employer or employers as well as by the representative of employees shall be forwarded in the prescribed manner to the Chief Conciliator, the Registrar and the Labour Officer:Provided that, where the employees deemed to the affected under sub-section (4) of section 43 are in the opinion of the State Government the majority of the employees in the industry, or the whole industry is deemed to be affected under sub-section (5)thereof, the Labour Officer shall not enter into any agreement under this sub-section.
