Section 62 in The Rajasthan Industrial Disputes Rules, 1958
62. [ Application for recovery of dues. [Substituted by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]
(1)Where any money is due to a workman from any employer under a settlement, or an award or under the provisions of Chapter VA, the workman concerned may apply in Form K-1 for the recovery of the money due to him.(2)where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the workmen concerned may apply to the specified Labour Court in Form K-2 for the determination of the amount at which such benefit should be computed.(3)Where the Labour Court has determined the amount of the benefit under sub-rule (2), the workman concerned may apply in Form K-3 for the recovery of the money due to him.] [Added by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67]
