Section 36(2) in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
(2)Where there is any dispute in this regard or with regard to applicability of holidays, hours of work and other conditions of service including extra wages for overtime work done to a migrant workman under clause (a) of sub- section (1) of section 13, the same shall be decided by the Labour Commissioner, Punjab whose decision shall be final.
