Section 461(1) in Rules under the United Provinces Excise Act, 1910
(1)The appointment of agents and other servants by the contractor shall be subject to the approval of the Assistant Excise Commissioner of the charge, who will have the power to order the removal from service or prohibit the appointment of any person whom he considers undesirable :Provided that no order for the removal from service of a person covered by the definition of the term 'workman' as given in Section 2 (s) of the Industrial Disputes Act, 1947 (Act No. XIV of 1947), shall be passed without prior consultation with the Labour Commissioner, Uttar Pradesh :Provided further that in the event of a difference of opinion between the Labour Commissioner and the Assistant Excise Commissioner on any particular point relating to removal of a person from service, the matter shall be referred immediately through the Excise Commissioner to the State Government for orders.
