Section 62 in M.P. Industrial Disputes Rules, 1957
62. [ Application for recovery dues. [Substituted by Notification No. 6639-6679-XVI, dated 21-12-1966.]
(1)Where any money is due from an employer to a workman or a group of workmen under a settlement or an award or under the provisions of Chapter V-A, the workman or the group of workmen, as the case may be, may apply in Form K-l for the recovery of the money due :Provided that in the case of a person authorised in writing by the workman or in the case of the death of the workman, the assignee or heir of the deceased workman, the application shall be made in Form K-2.(2)Where any workman or a group of workmen is entitled to receive from the employer any money or any benefit which is capable of being computed in terms of money, the workman or the group of workmen as the case may be, may apply to the specified Labour Court in Form K-3 for the determination of the amount due or, as the case may be, the amount at which such benefit should be computed.]
