Bare Acts Live

The M.P. Industrial Relations Act, 1960

(M.P. Act No. 27 of 1960)

mp333

Chapter I

Preliminary

(a) any or all industries; or

(b) undertakings in any industry wherein the number of employees, on any day, during twelve months preceding or on the date of the notification or on any day thereafter, was or is more than such number as may be specified in, such notification;

[(1) "approved list" and "approved union" shall have the meanings assigned to them in the Indian Trade Unions Act, 1926 (XVI of 1926), as in force in Madhya Pradesh;]

(2) "arbitration proceeding" means-

(i) any proceeding under this Act before an arbitrator; or

(ii) any proceeding in arbitration before a Labour Court, the Industrial Court or a Board;

(3) "arbitrator" means an arbitrator to whom a dispute is referred for arbitration under this Act and includes an umpire;

(4) "association of employers" means any combination of employers recognised by the State Government under Section 24;

(5) "award" means any interim, final or supplementary determination in an arbitration proceeding of any industrial dispute or of any question relating thereto;

(6) "Board" means a Board of Arbitration constituted under Section ii;

(7) "change" means an alteration in an industrial matter;

(8) "closure" means the closing of any place or part of a place of employment or the total or partial suspension of work by an employer or the total or partial refusal by an employer to continue to employ persons employed by him whether such closing, suspension or refusal is or is not in consequence of an industrial dispute;

(9) "Commissioner of Labour" means the Commissioner of Labour appointed under sub-section (1) of Section 3;

(10) "Conciliation proceeding" means any proceeding held by a Conciliator under this Act;

(11) "Conciliator" means any conciliator appointed under Section 4 and includes the Chief Conciliator;

(12) "Court of Enquiry" means a Court constituted under Section 79;

(13) "Employee" means any person employed in any industry to do any skilled, unskilled, manual supervisory, technical or clerical work for hire or reward, whether the terms of employment be express or implied, and includes-

(a) a person employed by a contractor to do any work for him in the execution of a contract with an employer within the meaning of sub-clause (e) of clause 14; and

(b) an apprentice other than an apprentice under sub-clause (v); but does not include any person-

(i) who subject to the Army Act, 1950 (XLVI of 1950), or the Air Force Act, 1950 (XLV of 1950), or Navy Discipline Act, 1957 (62 of 1957); or

(ii) who is employed in the Police Service or as an Officer or other employee of a prison; or

(iii) who is employed mainly in a managerial capacity; or

[(iv) who being employed in a supervisory capacity draws wages exceeding one thousand and six hundred rupees per mensem; or]

(v) who is a craftsman or an apprentice working under a scheme approved by the State Government on the condition that such craftsman or apprentice shall not be deemed to be an employee under this Act;

(14) "employer" includes-

(a) an association or a group of employers;

(b) any agent of an employer;

(c) where an industry is conducted or carried on by a department of the [Central Government], the authority prescribed in that behalf, and where no such authority has been prescribed, the head of the department;

(d) where an industry is conducted or carried on by or on behalf of a local authority, the Chief Executive Officer of the authority;

(e) where the owner of any undertaking in the course of or for the purpose of conducting the undertaking contracts with any person for the execution by or under the contractor of the whole or any part of any work which is ordinarily part of the undertaking, the owner of the undertaking;

(15) "illegal change" means an illegal change within the meaning of Section 34;

(16) "Industrial Court" means the Court constituted under Section 9;

(17) "industrial dispute" means any dispute or difference between an employer and employee or between employers and employees or between employees and employees and which is connected with any industrial matter;

(18) "industrial matter" means any matter relating to employment, work, wages, hours of work, privileges, rights or duties of employees or employers, or the mode, terms and conditions of employment or refusal to employ and includes-

(i) all matters pertaining to-

(a) the relationship between employers and employees;

(b) the dismissal or non-employment of any person;

(c) the demarcation of function of any employees or classes of employees;

(d) any right or claim under or in respect of or concerning a registered agreement or a submission, settlement or award made under this Act; and

(ii) all questions of what is fair and right in relation to any such matter having regard to the interest of the person immediately connected and of the community as a whole;

(19) "industry" means-

(a) any business, trade, manufacture, undertaking or calling of employers;

(b) any calling, service, employment, handicraft, or industrial occupation or a vocation of employees; and includes-

(i) agriculture and agricultural operations;

(ii) any branch of an industry or group of industries which the State Government may, by notification, declare to be an industry for the purposes of this Act;

(20) "Joint Committee" means a joint committee constituted under Section 36;

(21) "Labour Court" means a Labour Court constituted under Section 8;

(22) "Labour Officer" means a Labour Officer appointed under subsection (1) of Section 6 and includes a Deputy Labour Officer while exercising the powers and performing the duties of a Labour Officer as may be assigned to him by the Commissioner of Labour under sub-section (3) of Section 6;

(23) "local area" mean any area notified as a local area for any or all industries and for all or any of the purposes of this Act:

(24) "lock out" means the closing of a place or part of a place of employment or the total or partial suspension of work by an employer or total or partial refusal by an employer to continue to employ persons employed by him where such closing, suspension or refusal occurs in consequence or in anticipation of an industrial dispute and is intended for the purpose of-

(a) compelling any of the employees directly affected by such closing, suspension or refusal or any of his other employees, or

(b) aiding any other employer in compelling persons employed by him; to accept any term or condition of or affecting employment;

(25) "member" means a person who is an ordinary member of a union and who has paid a subscription of not less than [one rupee] per month :

(26) "Registrar" means the Registrar appointed under Section 5 and if no such person is appointed, the Registrar of Trade Unions under the Indian Trade Unions Act, 1926 (XVI of 1926), and includes an Assistant Registrar while exercising such powers and performing such duties of the Registrar as may be conferred or imposed on him by or under this Act;

(27) "Representative of employees" means a representative of employees entitled to appear or act as such under Section 27;

(28) "Representative Union" means a union tor the time being recognised as a Representative Union under this Act;

(29) "settlement" means a settlement arrived at during the course of conciliation proceedings under this Act;

(30) "standing orders" means standing orders as defined in [the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of 1961);]

(31) "stoppage" means a total or partial cessation of work by the employees in an industry acting in combination or a concerted refusal or a refusal under a common understanding of employees to continue to work or to accept work, whether such cessation or refusal is or is not in consequence of an industrial dispute;

(32) "strike" means a total or partial cessation of work by the employees in an industry acting in combination or a concerted refusal or a refusal under a common understanding of employees to continue to work or to accept work, where such cessation or refusal is in consequence or in anticipation of an industrial dispute;

(33) "undertaking" means a concern in any industry;

(34) "union" means a Trade Union of Employees which is registered under the Indian Trade Unions Act, 1926 (XVI of 1926);

(35) "wages" means remuneration of all kinds capable of being expressed in terms of money and payable to the employee in respect of his employment or work done in such employment and includes-

(i) any bonus, allowances (including dearness allowance), reward or additional remuneration;

(ii) the value of any house accommodation, light, water, medical attendance or any other amenity or service;

(iii) any wages payable for the period of leave;

(iv) any compensation payable for lay-off or retrenchment;

(v) any contribution by the employer to any social security scheme, pension or provident fund;

(vi) any gratuity payable on discharge;

(vii) any travelling allowance or value of any travelling concession;

(viii) any sum paid or payable to or on behalf of an employee to defray special expenses entailed on him by the nature of his employment; and

(ix) any amount payable to an employee under any law for the time being in force for the protection of rights of employees or for regulating their relations with the employers, or under any award, settlement or agreement.

Chapter II

Authorities to be Constituted or Appointed under this Act

(a) Deputy Commissioner of Labour;

(b) Assistant Commissioner of Labour.

(i) a mistake; or

[(ii) any ground specified in sub-clause (ii) [x x x] of clause (b) of Section 16;]

(a) before a Labour Court in a proceeding for determining whether a strike, lock-out, stoppage, closure or change is illegal; or

(b) before the Industrial Court in a proceeding involving in the opinion of the Court an important question of law or fact; may apply to the Industrial Court for the grant of legal aid at the expenses of the State Government.

(a) recognise any combination of employers in an industry whether incorporated or not as an association of employers for the purposes of this Act, provided that one of the objects of such combination is the regulation of conditions of employment in the industry;

(b) withdraw any recognition granted under clause (a) [x x x] :

Chapter IV

Representatives of Employers and Employees and Appearance on their Behalf

(a) any employer who is a member of the association;

(b) any employer connected with the same industry not being a member of the association, who has intimated in writing to the prescribed authority that he has agreed to be represented by the association in such proceeding;

(i) a Representative Union for such industry;

(ii) any union of which the employee of such industry is a member;

(iii) Labour Officer :

(i) in any proceeding in connection with an offence under this Act;

(ii) in any other proceedings before a Labour Court or the Industrial Court with the leave of the Court.

Chapter V

Powers and Duties of Labour Officer

(a) any place used for the purpose of or connected with any industry;

(b) any place used as the office of any union;

(c) any premises provided by an employer for the residence of his employees;

(a) to watch the interest of employees and promote harmonious relations between employers and employees;

(b) to investigate the grievances of employees and represent to employers such grievances and make recommendations to them in consultation with the employees concerned for their redress;

(c) to report to the State Government the existence of any industrial dispute of which no notice of change has been given, together with the names of the parties thereto :

(i) appear in any proceeding in which the employees who are parties thereto are represented by a Representative Union;

[(ii) x x x

(iii) x x x].

Chapter VI

Changes

(a) within seven days from the service of a notice under sub-section (1) or sub-section (2) of Section 31, or within such further period as may be agreed upon by the parties; or

[(b) x x x]

(c) within two months from the completion of conciliation proceedings :

(a) a change in any standing order made except in accordance with the provisions of [the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of 1961);]

(b) any change in any industrial matter mentioned in Schedule I made-

(i) before giving a notice of change as required by the provisions of sub-section (1) of Section 31;

(ii) with the period [provided for in clause (a) of] sub-section (2) of Section 33 unless an agreement is arrived at;

(iii) where no agreement is arrived at before the completion of the conciliation proceedings and during the period of ten days thereafter;

(iv) where no settlement is arrived at after two months from the date of the completion of the conciliation proceedings before the conciliator;

(v) in cases where there is a registered submission or in which the dispute has been referred to arbitration before the date on which the award comes into operation;

(c) any change in contravention of the terms of a registered agreement, settlement or effective award;

(d) failure to carry out the terms of a registered agreement or settlement, or an order, decision or award under this Act.

Chapter VII

Joint Consultation

Chapter VIII

Conciliation Proceedings

[(b) Where the agreement provides for arbitration either by an Arbitrator or by a Labour Court, or by the Industrial Court or by a Board, the Conciliator shall forthwith refer the dispute to the Arbitrator or a Labour Court or the Industrial Court or submit it to the State Government for reference to a Board, as the case may be.

(c) Where the agreement provides for arbitration without an arbitrator being named therein, the Conciliator shall forthwith submit the dispute to the State Government for giving directions under the proviso to sub-section (2) of Section 49.]

(a) in the case of a reference under Section 51 at the time of making such reference or at any time thereafter; or

(b) in the case of a reference under Section 52 at any time after such a reference has been made, but before the award is made,

[(a) all parties to the industrial dispute;]

(b) all parties who were summoned to appear as parties to the dispute whether they appeared or not;

(c) in the case of an employer who is a party to the arbitration proceeding his successors-in-interest, heirs and assigns in respect of the undertaking to which the dispute relates;

(d) in the case of a Representative Union, any other union or the Labour Officer who is a party to a dispute, all person represented by it, [on the date of the award, as well as thereafter.]

Chapter X

Powers and Duties of Labour Courts, Industrial Court or Board of Arbitration and Certain other Matters

(A) decide-

(a) dispute regarding which application has been made to it under sub-section (3) of Section 31 of the Act;

(b) industrial disputes-

(i) referred to it under Section 51 or 52;

(ii) in respect of which it is appointed as the Arbitrator by a submission;

(c) whether a strike, lock-out, stoppage, closure or any change is illegal under this Act;

(B) require any employer-

(a) to withdraw any change or lock-out which is held by it to be illegal; or

(b) to carry out any change provided such change is a matter in issue in any proceeding before it under this Act;

(C) require any employee to withdraw a strike which is held by it to be illegal;

(D) [try offences punishable under this Act [x x x] and where the payment of compensation on conviction for an offence is provided for, determine the compensation and order its payment.]

(a) against a final decision of a Labour Court in respect of a matter falling under clause (a) or clause (c) of paragraph (A) or paragraph (B) or paragraph (C) of sub-section (1) of Section 61 by the person affected or the representative of employees or the employer;

(b) against a conviction by a Labour Court, by the person convicted;

(c) against the acquittal by a Labour Court, by the State Government;

(d) for enhancement of sentence awarded by a Labour Court, by the State Government :

(i) no order, decision or award shall be varied or reversed unless notice has been given to the parties to the case to appear and be heard in respect of such order, decision or award;

(ii) no order, decision or award which is the subject or any revision proceeding shall be reviewed;

(iii) no order or decision in respect of an offence under this Act shall be reviewed;

(iv) no application for the review of any order, decision or award shall be entertained, unless it is made within thirty days from the date of such order, decision or award;

(v) no order, decision or award shall be reviewed except on the grounds provided for in Order XLVII of the Code of Civil Procedure, 1908 (V of 1908).

(a) proof of facts by affidavits;

(b) summoning and enforcing the attendance of any person and examining him on oath;

(c) compelling the production of documents;

(d) issuing commissions for the examination of witnesses; and

(e) such other matters as may be prescribed.

(a) all parties to the industrial dispute who appeared or were represented before it;

(b) all parties who were summoned to appear as parties to the dispute whether they appeared or not, unless the Labour Court or the Industrial Court or the Board, as the case may be, is of the opinion that they were improperly made parties;

(c) in the case of an employer who is a party to the proceeding before such Court or Board in respect of the undertaking to which the dispute relates, his successors, heirs or assigns in respect of such undertaking; and

(d) in the case of a representative of employees, which is a party to the proceeding before such Court or Board, all persons represented by it on the date of the [order or decision] as well as thereafter.

Chapter XI

Court of Enquiry

Chapter XII

Illegal Strikes and Lock-Outs

(a) in cases where it relates to an industrial matter specified in Schedule II or regulated by any standing order for the time being in force;

(b) without giving notice in accordance with the provisions of Section

[(c) in cases where notice of change is given in accordance with the provisions of Section 31 and where no agreement in regard to such change is arrived before, commencement of conciliation proceedings;

(d) in cases where conciliation proceedings in regard to the industrial dispute to which the strike or lockout relates have commenced, before the completion of such proceedings and during a period of fifteen days thereafter;]

(e) in cases where a conciliation proceeding in regard to any industrial dispute to which a strike or lock-out relates has been completed at any time after the expiry of two months after the completion of such proceedings;

(f) in cases where a submission relating to such dispute or such type of dispute is registered under Section 49, before such submission is lawfully revoked;

(g) in cases where an industrial dispute has been referred to arbitration of [an arbitrator], a Labour Court, the Industrial Court or a Board before the date on which the arbitration proceedings are completed or the date on which award comes into operation whichever is later;

(h) in contravention of the terms of a registered agreement or a settlement or an effective award.

(a) with the object of compelling the Central or State Government or any public servant to take or abstain from taking any particular course of action in regard to an industrial matter, where the Central or State Government is not an employer in the industry concerned; or

(b) if such closure or stoppage is in support of or in sympathy with a lock-out or a strike which is illegal under this Act or the Industrial Disputes Act, 1947 (XIV of 1947) or any other law for the time being in force, whether or not in the same industry or undertaking.

Chapter XIII

Protection of Employees

(a) is an officer or member of a Representative Union or a Union which has applied for being recognised as a Representative Union under this Act; or

(b) is entitled to the benefit of a registered agreement or a settlement, submission or award; or

(c) has appeared or intends to appear as a witness in, or has given evidence or intends to give evidence in, any proceeding under this Act or any other law for the time being in force or takes part in any capacity or in connection with a proceeding under this Act; or

(d) is an officer or a member of an organisation the object of which is to secure better industrial conditions; or

(e) is an officer or member of an organisation which is not declared unlawful; or

(f) has taken part in any trade union activity which has not been held to be illegal; or

(g) has gone on or joined a strike which has not been held by a Labour Court or the Industrial Court to be illegal under the provisions of this Act.

(i) the employer has offered to refer the issues on which the employee has struck work to arbitration under this Act and the employee has refused arbitration; or

(ii) the employee, not having refused arbitration, has failed to offer to resume work within one month of declaration by the State Government that strike has ended.

(i) the employee is responsible for avoidable delay in the disposal of the case; or

(ii) it is not desirable or proper to continue the subsistence allowance for any other sufficient cause;

Chapter XIV

Penalties

Chapter XV

Record of Industrial Conditions

(a) maintain in the prescribed manner a record of industrial matters covered by the Schedules and standing orders;

(b) require any employer or employers generally to maintain and submit copies of a record in such form as may be prescribed, of-

(i) data relating to plant, premises and manufacture,

(ii) other industrial transactions and dealings, which, in the opinion of the State Government, are likely to affect the matters specified in clause (a).

Chapter XVI

Miscellaneous

(a) in the case of an employer, who is a party to such agreement, settlement or submission, his successors-in-interest, heirs or assigns in respect of the undertaking as regards which the agreement, settlement or submission is made, and

(b) in the case of any representative of employees which is a party to such agreement, settlement or submission all employees in the industry in the local area represented by it or him,

(a) which does not specify a date on which it shall cease to have effect shall not be made until the expiry of the period of two months from the date on which notice can be given to terminate the award under Section 99;

(a) when ordered by a Board, the Industrial Court or a Labour Court to produce or deliver up any document or to furnish any information being legally bound intentionally omits to do so, or

(b) when required by a Board, the Industrial Court or a Labour Court to bind himself by an oath or affirmation to state the truth refuses to do so; or

(c) being legally bound to state the truth on any subject to a Board or the Industrial Court or a Labour Court refuses to answer any question demanded of him touching such subject by such Court or Board; or

(d) intentionally offers any insult or causes interruption to a Board, the Industrial Court or a Labour Court, at any stage of its judicial proceedings;

(a) any settlement arrived at or award made under the provisions of the Industrial Disputes Act, 1947 (No. XIV of 1947) (hereinafter in this section referred to as the Central Act) in respect of any industry to which before the date of application of this Act, the Central Act was applicable, shall be deemed to have arrived at or made under the provisions of this Act, unless and until superseded by any settlement or award arrived at or made under this Act;

(b) any proceedings pending on the date of application of this Act to an industry to which before such date the Central Act was applicable, shall be disposed of in accordance with the provisions of the Central Act.]

(a) the authority to be prescribed under sub-clause (c) of clause (14) of Section 2;

[(a-i) the manner in which decision shall be given by a person specified under clause (i) of sub-section (7) of Section 9 and fee, if any payable to such person;]

(b) (i) the manner in which the panels of members representing the interest of employers and employee shall be prepared under sub-section (2) of Section 11;

(ii) the authority to be prescribed and the time within which a panel shall be submitted under sub-section (3) of Section 11;

(iii) the manner in which the vacancies in the Board shall be filled under sub-section (5) of Section 11;

(c) (i) the form of application under Section 13;

(ii) the fee to be paid and the form of certificate of recognition to be issued under Section 13;

(iii) the manner in which enquiry shall be held under sub-section (2) of Section 13;

(d) the form in which the register of unions shall be maintained under Section 15;

(e) the manner of holding enquiry under clause (b) of Section 16;

(f) the fee to be paid under sub-section (1) and the manner of holding enquiry under sub-section (3) of Section 17;

(g) the fee to be paid under Section 18;

(h) the dates on which and the manner in which returns shall be submitted under Section 21;

(i) the authority to be prescribed under clause (b) of sub-section (1) and the manner of determining the representative of employers under sub-section (2) of Section 25;

(j) the form and the manner of giving notice under sub-sections (1) and (2), the person to whom the notice shall be given under sub-section (2), the manner of making an application under sub-section (3) and the manner of approach and the period to be prescribed under proviso to Section 31;

(k) the manner in which the Joint Committee shall be constituted under Section 36;

(l) the manner in which the Joint Committee shall function under Section 38;

(m) the form and the manner in which the statement shall be forwarded under Section 39;

(n) the form in which the memorandum of settlement shall be drawn under sub-section (1) of Section 43;

[(nn) other matters to be prescribed under clause (d) of sub-section (5) of Section 44;]

(o) the manner in which an industrial dispute shall be referred for arbitration under Section 52;

(p) the prescription of procedure under Section 72 to be followed by a Labour Court, the Industrial Court and a Board;

(q) other matters to be prescribed under sub-section (1) of Section 73;

[(qq) the manner in which any award, determination or decision of a Labour Court or the Industrial Court under Section 78-A shall be executed;]

(r) the manner in which the record shall be maintained under Section 94;

(s) the conditions to be prescribed under sub-section (1) of Section 95;

(t) the manner of giving notice under Section 99;

(u) prescription of other documents and the fees on payment of which copies shall be granted under Section 101;

(v) any other matter which is required to be or may be prescribed.

(a) every appointment, order, rule, notification or notice made, issued or given under the provisions of the Acts so repealed in so far as it is not inconsistent with the provisions of this Act, be deemed to have been made or issued under the provisions of this Act, unless and until superseded by any appointment, order, rule, notification or notice made, issued, or given under this Act;

(b) any right, privilege, obligation or liability acquired, accrued or incurred under the Act so repealed shall not be affected and any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation or liability shall so far as it is not inconsistent with the provisions of this Act, be made, instituted, continued or enforced as if the said Acts had not been repealed and continue in operation;

[(c) any proceedings pending under the provisions of the Acts so repealed or any proceedings maintainable under the said Acts in pursuance of the provisions of clause (b) before a Court or authority specified in column (1) of Schedule III shall, as the case may be, stand transferred to or, be instituted in or before, the Court or authority specified in the corresponding entry in column (2) thereof, and shall thereupon be disposed of or proceeded with as if the said Acts had not been repealed and any penalty imposed in such proceedings shall be recovered under the Acts so repealed;]

(d) any agreement or settlement recorded or registered, submission registered, awards made or orders passed by the State Industrial Court, the Industrial Court, a District Industrial Court or a Labour Court, under the provisions of the Acts so repealed shall be deemed to have been registered recorded, made or passed by the appropriate authority under the corresponding provisions of this Act;

(e) any union registered for any local area as the Recognised Union or the Representative Union for any industry under the Acts so repealed shall be deemed to be recognised as the Representative Union for the Industry and the local area concerned under Section 13 of this Act.

Schedule I

(Section 31)

1. Reduction intended to be of permanent or semi-permanent character in the number of persons employed or to be employed in any process or department or departments or in a shift not due to force majeure.

2. Permanent or semi-permanent increase in the number of persons employed or to be employed in any process or department or departments.

3. Dismissal of any employee except as provided for in the standing orders applicable to the undertaking.

4. Rationalisation or other efficiency systems of work whether by way of experiment or otherwise.

5. All matters pertaining to shift working which are not covered by the standing orders applicable to the undertaking.

6. Withdrawal or grant of recognition to unions of employees.

7. Withdrawal of any customary concession or privilege or change in usage.

8. Introduction of new rules of discipline or alteration of existing rules and their interpretation except in so far as they are provided for in the standing orders applicable to the undertaking.

9. Wages including the period and mode of payment.

10. Hours of work and rest intervals.

11. All matters pertaining to leave and holidays, other than those covered by standing orders.

Schedule II

(Section 31)

[1. The propriety or legality of an order passed or action taken by an employer acting or purporting to act under the standing orders or any rules or regulations governing the conditions of service of the employees.]

2. Adequacy and equality of materials and equipment supplied to the employees.

3. Health, safety and welfare of employees (including water, dining sheds, rest sheds, latrines, urinals, creches, restaurants and such other amenities).

4. Matters relating to trade union organisation, membership and levies.

5. Construction and interpretation of awards, agreements and settlements.

6. Employment including-

(i) reinstatement and recruitment;

(ii) unemployment of persons previously employed in the industry concerned.

7. Payment of compensation for closure, lay-off and retrenchment.

8. Assignment of work and transfer of employees within the undertaking.

[Schedule II-A]

Schedule II-A

(As applicable to the State of Chhattisgarh)

(See Sections 61, 63 and 64)

Central Acts

1. The Trade Unions Act, 1926 (16 of 1926)

2. The Payment of Wages Act, 1936 (4 of 1936)

3. The Factories Act, 1948 (63 of 1948)

4. The Minimum Wages Act, 1948 (11 of 1948)

5. The Employees State Insurance Act, 1948 (34 of 1948)

6. The Employees Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952).

7. The Working Journalists and Other Newspaper Employees' (Conditions of Service) and Miscellaneous Provisions Act, 1955 (45 of 1955)

8. The Motor Transport Workers Act, 1961 (27 of 1961)

9. The Maternity Benefits Act, 1961 (53 of 1961)

10. The Payment of Bonus Act, 1965 (21 of 1965)

11. The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (32 of 1966)

12. The Contract Labour (Regulation and Arbitration) Act, 1970 (37 of 1970)

13. The Payment of Gratuity Act, 1972 (39 of 1972)

14. The Sales Promotion Employees (Conditions of Service) Act, 1976 (41 of 1976)

15. The Equal Remuneration Act, 1976 (25 of 1976)

16. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Act, 1979 (No. 30 of 1979).

Part III

Miscellaneous provisions

(a) "Central Act" means the Industrial Disputes Act, 1947 (No. 14 of 1947) as applicable to the State of Madhya Pradesh.

(b) "Slate Act" means the Madhya Pradesh Audyogik Sambandh Adhiniyam, 1960 (No. 27 of 1960).

[Schedule III]

(See clause (c) of the proviso of Section 112)