Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 CONTENTS 1. Short title 2. Definitions 3. Procedure for submission of amendment 4. Certification of amendments 5. Methods of sending Standing Orders 6. Register of Standing Orders 6A. Additional matter included in the Schedule 7. Framing of Standing Orders Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963 1. Short title :- These rules may be called the Madhya Pradesh Industrial Employment (Standing Orders) Rules, 1963. 2. Definitions :- In these rules the context otherwise requires,- (i) "Act" means the Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 (No. 26 of 1961); (ii) "Annexure" means an annexure appended to these rules; (iii) "Form" means a form appended to these rules; and (iv) "Section" means a section of the Act. RELEVANT NOTES Indore Development Authority Vs. Indore Development Authority Daily Wages Sub-Engineers Union, 2000 (2) JLJ 190. Chhaya Bhopatkar Vs. State of Madhya Pradesh, 2001 (4) MPHT 238. Engineer-in-chief, PHED Vs. Budha Rao Magarde, 2001 (2) JLJ 399, State of M.P. Vs. Hariram, 2008 (3) JLJ 41. 3. Procedure for submission of amendment :- (1) An application for submission of amendment under sub-section (1) of section 7 shall be in Form A. (2) The particulars of the employees for the purpose of subsection (2) of section 7 shall, in addition to those mentioned in Form A, be as follows : (a) number of employees employed; (b) number of employees employed through contractors); (c) name of the trade union or trade unions, if any, to which the employees belong; and (d) if the application is by a trade union, the latest figure of its membership, (3) A group of employees or representatives of employees in the same industry desirous of submitting a joint draft of amendments referred to in sub-section (3) of section 7 shall apply in Form A through a person authorised in this behalf by such group or representatives, as the case may be, and shall in addition to the particulars mentioned in sub-section (2), furnish the following particulars along with the draft: (a) list of employees or representatives of employees, as the case may be, constituting the group with names and addresses in full of each undertaking; and (b) by a declaration signed jointly by employers or the representatives of the employees in the group to the effect that the undertaking constituting it or that the employees of the undertaking, as the case may be, shall abide by the conditions laid down in the joint draft of amendment. 4. Certification of amendments :- As soon as may be, on receipt of an application under rule 3, the Certifying Officer, shall forward a copy thereof to (a) the employers when the applicant is the representative of employees, or (b) the representatives of employees when the applicant is the employer of the undertaking together with a notice in Form B. 5. Methods of sending Standing Orders :- Standing orders certified in pursuance of sub-section (3) of section 8 shall be sent by registered post to the employer and the representative of the employees, as the case may be. 6. Register of Standing Orders :- The register required to be maintained under section 12 shall be in Form C and shall be properly bound. The Certifying Officer shall furnish a copy of standing orders to any person applying therefor on payment of a fee of rupees five per copy. 6A. Additional matter included in the Schedule :- 1[6-A. Additional matter included in the Schedule.- In the Schedule to the Act after item XIV, the following item shall be added namely : "XV-Age of Retirement"]. 1. Inserted by 3 [2-11-1973]. 7. Framing of Standing Orders :- 2[Subject to the provisions of section 6 of the Act, the Standard Standing Orders for all undertakings to which the Act applies shall be those set out in the Annexure]. 2. Substituted by No. 2 [26-3-71]