6H. [ Recovery of money due from an employer. [Inserted by U.P. Act No. 1 of 1957.]
(1)Where any money is due to a workman from an employer under the provisions of Sections [6-J to 6-R or under a settlement or award, or under an award given by an adjudicator or the State Industrial Tribunal appointed or constituted under this Act, before the commencement of the Uttar Pradesh Industrial Disputes (Amendment and Miscellaneous Provisions) Act, 1956, the workman may, without prejudice to any other mode of recovery, make an application to the State Government for the recovery of the money due to him, and if the State Government is satisfied th3t any money is so due, it shall issue a certificate for that amount to the Collector who shall proceed to recover the same as if it were an arrear of land revenue.(2)Where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the amount at which such benefit should be computed may, subject to any rules that may be made under this Act, be determined by such Labour Court as may be specified in this behalf by the State Government, and the amount so determined may be recovered as provided for in sub-section (1).(3)For the purposes of computing the money value of a benefit, the Labour Court may, if it so thinks fit, appoint a Commissioner in the prescribed manner who shall, after taking such evidence as may be necessary, submit a report to the Labour Court and the Labour Court shall determine the amount after considering the report of the Commissioner and other circumstances of the case.] [Substituted by U.P. Act No. 34 of 1978.]Note. - It is hereby clarified that it :-(a)shall not apply to the dispute filed or pending on or before the commencement of this notification and such disputes shall be heard and decided by the Court in which these are filed or pending;(b)shall be applicable to the Court establishment in Government Notification No. 18/36-2-2007-9(P.O.)/91, dated January 9, 2008 mentioned in Serial Nos. 12, 19 and 20 of the aforesaid Schedule from the date of their establishment.
