Section 40(8) in U.P. Industrial Disputes Rules, 1957
(8)A party aggrieved by the order of the Labour Commissioner under sub-rule (4) or (7) may within one month from the date of the receipt of such order prefer an appeal before the State Government, whose decision in the matter shall be final and binding.] [Substituted by Notification No. 9043 (ST)/XXXVI-1, dated 19.1.1978.]
