Section 22 in The Kerala Headload Workers Act, 1978
22. Reference or decision of disputes by Government.-
(1)Notwithstanding anything contained in section 21, where any dispute exists or is apprehended, the Government may, by order in writing and for reasons to be stated therein,-(a)refer the dispute to the appellate authority constituted for the area in which the dispute exists or is apprehended, for decision; or(b)decide the dispute themselves.(2)Where a dispute is referred to an appellate authority under clause (a) of subsection (1) , that authority shall decide the dispute as if the reference by the Government were an appeal under subsection (6) of section 21..(3)The decision of the Government referred to in clause (b) of sub section (1) shall be final and shall be given effect to by the parties to the dispute forthwith.
