Section 5(4) in U.P. Industrial Disputes Rules, 1957
(4)The State Government shall, subject to the provisions of clause (ii) of Section 7, issue orders in Form III-A, for enforcing any settlement arrived at before a Conciliation Officer in the course of conciliation proceedings.] [Substituted by Notification No. 2 (ST)/XXXVI-1-26/(ST)-81, dated 19.4.1982.]
