6A. [ Commencement of the award. [Inserted by U.P. Act No. 1 of 1957.]
(1)An award (including an arbitration award) shall become enforceable on the expiry of thirty days from the date of its publication under Section 6 :Provided that if the State Government is of the opinion that it will be inexpedient] [Substituted by U.P. Act No. 3 of 1991 (w.e.f. 13.8.1990).] [on public grounds affecting national or State economy or social justice] [Substituted by U.P. Act No. 23 of 1957.] to give effect to the whole or any part of the award, the State Government may, by notification in the Official Gazette, declare that the award shall not become enforceable on the expiry of the said period of thirty days :Provided further that an arbitration award shall not become enforceable where the State Government after such enquiry as it considers necessary, is satisfied that the same has been given or obtained through collusion, fraud or misrepresentation.(2)Where any declaration has been made in relation to an award under the first proviso to sub-section (1), the State Government may within ninety days from the date of publication of the award under Section 6, make an order rejecting or modifying the award, and shall on the first available opportunity lay the award together with a copy of tire order before tire Legislature of the State.(3)Where any award as rejected or modified by an order made under sub-section (2) is laid before the Legislature of the State, such award shall become enforceable on the expiry of fifteen days from the date on which it is so laid and where no order under sub-section (1) is made in pursuance of a declaration under the first proviso to sub-section (1), the award shall become enforceable on the expiry of the period of ninety days referred to in subsection (2).(4)Subject to the provisions of sub-sections (1) and (3) regarding the enforceability of an award, the award shall come into operation with effect from such date as may be specified therein, but where no date is specified, it shall come into operation on the date when the award becomes enforceable under sub-section (1) of sub-section (3) as the case may be.
