Section 36(2) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(2)Where there is any dispute in this regard or with regard to applicability of holidays, hours of works including extra wages for overtime work done and other conditions of service to a migrant workman under Clause (a) of sub-section (1) of Section 13 the same shall be decided by the Chief Inspector of Migrant Workmen, whose decision shall be final.
