Section 62(2) in Industrial Disputes (Central) Rules, 1957
(2)Where any workman or a group of workmen is entitled to receive from the employer any money or any benefit which is capable of being computed in terms of money, the workman or the group of workmen, as the case may be, may apply to the specified Labour Court in Form K-3 for the determination of the amount due or, as the case may be, the amount at which such benefit should be computed: ] [Substituted by G.S.R. 488, dated 16.3.1965. ][Provided that in the case of the death of the workman, application shall be made in Form K-4 by the assignee or heir of the deceased workman.] [ Inserted by G.S.R. 1070 dated 23.7.1977.]
