Section 36(2) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(2)Where there is any dispute in this regard or with regard to applicability of holidays, hours or work including extra wages for overtime work done and other conditions of service to be migrant workman under clause (3) of sub-section (1) of Section 13, the same shall be decided by the Labour Commissioner, Bihar whose decisions shall be final.
