Section 4(4) in U.P. Industrial Disputes Rules, 1957
(4)Where a reference has been made by the State Government in the matter of a dispute under Section 4-K of the Act to the Tribunal or Labour Court or the Adjudicator, the Conciliation Officer concerned shall forthwith forward to the Tribunal or the Labour Court or the Adjudicator concerned, the file of the Conciliation Board relating to that matter, immediately after the application in Form I is filed by the Union.] [Inserted by Notification No. 5627(ST)/XXXVI-A - 220(ST)-67, dated 16.12.1970.]
