Section 11F(2) in U.P. Industrial Disputes Act, 1947
(2)If any person commits any act or publishes any writing, which is calculated to improperly influence a Labour Court or Tribunal, or to bring such Labour Court or Tribunal or the Presiding Officer, thereof into dispute or contempt or to lower its or his authority or to interfere with the lawful process of any such Labour Court or Tribunal, such persons shall be deemed to be guilty of contempt of such Labour Court or Tribunal, as the case may be.
