Section 61(4) in Industrial Disputes (Central) Rules, 1957
(4)When a dispute arises between an employer and any registered trade union in any matter connected with the recognition of "protected workmen "under this rule, the dispute shall be referred to [any Regional Labour Commissioner (Central) or] [ Inserted by G.S.R. 289, dated 2.3.1982 (w.e.f. 3.3.1982).] Assistant Labour Commissioner (Central) concerned, whose decision thereon shall be final.
