Section 32 in U.P. Industrial Disputes Rules, 1957
32. Application for adjudication as to whether the conditions of service, etc. changed during the pendency of proceedings.
(1)An application under Section 6-F shall be presented in duplicate in Form XVI and shall be accompanied by as many additional copies of the application as there are opposite parties to the complaint.(2)Every application under sub-rule (1) shall be verified at the foot by the workman making it or by some other person proved to the satisfaction of the Labour Court or Tribunal to be acquainted with the facts of the case.(3)The person verifying shall specify, by references to the numbered paragraphs of the complaint, what he verifies of his own knowledge and what he verifies upon information received and believed to be true.(4)The verification shall be signed by the person making it and shall state the date on which and the place at which it was signed.
