Section 34 in U.P. Industrial Disputes Rules, 1957
34. Procedure for computing money value of a benefit.
(1)Where the State Government has specified a Labour Court for the purpose of computing the money value of a benefit, under sub-section purpose of computing the money value of a benefit, under sub-section (2) of Section 6-H, the Labour Court may, by an order in writing, appoint a Commissioner for such computation and ask the Commissioner to report to the Labour Court within such time as may be specified in the order :Provided that the Labour Court may, either on its own motion or on an application made to it by the Commissioner, grant extension of time for submission of the report by the Commissioner.(2)The Commissioner shall be paid such fees, if any, as may be specified by the Labour Court in the order appointing the Commissioner and the amount of fee so fixed shall be recoverable from such party as the Court may direct. The party concerned shall in that case deposit the amount within a specified time with the Labour Court for deposit into the nearest Treasury. The Commissioner shall not issue his report until the amount of fees is deposited with the Labour Court by the party concerned :Provided that the party concerned may, from time to time, be directed by the Labour Court for deposit of further amounts, if any :Provided further that the Labour Court may, in its discretion, extend the time for depositing the sum by the party concerned.(3)The Labour Court may direct that the fees shall be disbursed to the Commissioner in such instalments and on such dates, as it may think fit.(4)The undisbursed balance, if any, of the sum deposited, shall be refunded to the party which deposited the sum.
