Section 28 in U.P. Industrial Disputes Rules, 1957
28. Persons on whom awards are binding.
- An award which has become enforceable, shall be binding on, -(a)all parties to the industrial dispute;(b)where a party referred to in clause (a) is an employer, his heirs, successors or assigns in respect of the establishment to which the dispute relates;(c)where a party referred to in clause (a) is composed of workmen, all persons, who were employed in the establishment or part of the establishment, as the case may be, to which the dispute relates, on the date of tire dispute and all persons who subsequently become employed in the establishment or part.
