Section 74 in West Bengal Industrial Disputes Rules, 1958
74. Recover of dues.
(1)Where any specified sum of money is due to a workman from an employer under a settlement or an award or under the provisions of Chapter VA of the Act, the workman concerned or any other person authorised by him in writing in this behalf or in the case of a deceased workman, his assignee or heirs may apply to the State Government in Form Q in duplicate for the recovery of the money due to him.(2)[* * * * *] [Omitted by Notification No. 4249-IR/EIL/1A-118/79 dated 30.10.1981, w.e.f. 25.9.1979.](3)On specification of a Labour Court by the State Government the workman concerned or any other person authorised by him in writing in this behalf or in the case of a deceased workman, his assignee or heirs may apply to the Labour Court so specified in Form 0-2 for actual determination of the amount of his dues.(4)On the workman's dues having been determined by the Labour Court, the workman concerned, or any other person authorised by him in writing in this behalf or in the case of a deceased workman, his assignee or heirs, may apply to the State Government for the recovery of his dues so determined in Form Q-3.(5)Where workmen employed under the same employer are entitled to receive from him any money or any benefit capable of being computed in terms of money, then a single application in Form O. 0-2 or 0-3 for the purpose mentioned in sub-rule (1), (3) or (4), as the case may be, may be made on behalf of or in respect of any number of workmen by any person authorised in writing in this behalf by the workmen concerned, or by any person so authorised by their assignees or heirs in the cases of deceased workmen.
