Section 24 in U.P. Industrial Disputes Rules, 1957
24. Papers, records, documents, files, etc., of an arbitration award.
- Within fifteen days of submission of an arbitration award to the State Government, the Arbitrator or Arbitrators shall send all papers, records, documents and files relating to the arbitration proceeding, and also the original copy of the arbitration award to the Labour Court or Tribunal which has otherwise jurisdiction over the industrial dispute.
