Section 22(1) in The Kerala Headload Workers Act, 1978
(1)Notwithstanding anything contained in section 21, where any dispute exists or is apprehended, the Government may, by order in writing and for reasons to be stated therein,-(a)refer the dispute to the appellate authority constituted for the area in which the dispute exists or is apprehended, for decision; or(b)decide the dispute themselves.
