Section 69 in The Orissa Industrial Disputes Rules, 1959
69. Application for recovery of dues.
(1)Where any money is due to a workman from an employer under a settlement or an award or under the provisions of Chapter V-A, the workman may apply in Form T-1 for the amount due to him.(2)Where any workman is entitled to receive from the employer any benefit which is capable of being computed in terms of money, the workman concerned may apply to the specified Labour Court (s) in Form T-2 for the determination of the amount at which such benefit should be computed.(3)Where the Labour Court has determined the amount of the benefit under Sub-rule (2), the workman concerned may apply in Form T-3 for recovery of the money due to him.
