Section 2(f) in Industrial Disputes (Central) Rules, 1957
(f)in relation to an industrial dispute in a Union territory, for which the appropriate Government is the Central Government, reference to the Central Government or the Government of India shall be construed as a reference to the Administrator of the territory, and reference to the Chief Labour Commissioner (Central), Regional Labour Commissioner (Central) and the [Assistant Labour Commissioner (Central)] [ Substituted by G.S.R. 1253, dated 3.8.1966,] shall be construed as reference to the appropriate authority, appointed in that behalf by the Administrator of the territory;
