(1) Standing orders finally certified under this Act shall not, except on agreement between the employer and the workmen 1[ or a trade union or other representative body of the workmen] be liable to modification until the expiry of six months from the date on which the standing orders or the last modifications thereof came into operation.

(2) 2[ Subject to the provisions of sub- section (1), an employer or workman 1[ or a trade union or other representative body of the workmen] may apply to the Certifying Officer to have the standing orders modified, and such application shall be accompanied by five copies of 3[ the modifications proposed to be made, and where such modifications are proposed to be made by agreement between the employer and the workman 1[ or a trade union or other representative body of the workmen], a certified copy of that agreement shall be filed along with the application.]

(3) The foregoing provisions of this Act shall apply in respect of an application under sub- section (2) as they apply to the certification of the first standing orders.

(4) 4[ Nothing contained in sub- section (2) shall apply to an industrial establishment in respect of which the appropriate Government is the Government of the State of Gujarat or the Government of the State of Maharashtra.]