Section 34(1) in U.P. Industrial Disputes Rules, 1957
(1)Where the State Government has specified a Labour Court for the purpose of computing the money value of a benefit, under sub-section purpose of computing the money value of a benefit, under sub-section (2) of Section 6-H, the Labour Court may, by an order in writing, appoint a Commissioner for such computation and ask the Commissioner to report to the Labour Court within such time as may be specified in the order :Provided that the Labour Court may, either on its own motion or on an application made to it by the Commissioner, grant extension of time for submission of the report by the Commissioner.
