Section 6(4) in U.P. Industrial Disputes Act, 1947
(4)[ Before publication of an award of a Labour Court or Tribunal under sub-section (3), if the State Government if of the opinion that, -(a)the adjudicating authority has unreasonably refused permission to any party to adduce evidence; or(b)any party was prevented by any other sufficient cause from adducing evidence; or(c)new and important material fact or evidence has come to notice, which after the exercise of due diligence, was not within the knowledge of, or could not be produced by, the party at the time when the award was made; or(d)the award is likely to disturb the industrial peace; or(e)the award is likely to affect prejudicially the national or State economy; or(f)the award is likely to interfere with the principles of social justice; or(g)the award has left undetermined any of the matters referred for adjudication, or where it determines any matter not referred for adjudication and such matter cannot be separated without affecting the determination of the matters referred; or(h)the award is so indefinite as to be incapable of being enforced; or(i)illegality of the award is apparent upon the face of it, it may, after giving the parties reasonable opportunity of being heard, for reasons to be recorded, remit the award for reconsideration of the adjudicating authority, and that authority shall, after reconsideration, submit its award to the State Government, and the State Government shall publish the award in the manner provided in sub-section (3).]
