Section 6A(1) in U.P. Industrial Disputes Act, 1947
(1)An award (including an arbitration award) shall become enforceable on the expiry of thirty days from the date of its publication under Section 6 :Provided that if the State Government is of the opinion that it will be inexpedient] [Substituted by U.P. Act No. 3 of 1991 (w.e.f. 13.8.1990).] [on public grounds affecting national or State economy or social justice] [Substituted by U.P. Act No. 23 of 1957.] to give effect to the whole or any part of the award, the State Government may, by notification in the Official Gazette, declare that the award shall not become enforceable on the expiry of the said period of thirty days :Provided further that an arbitration award shall not become enforceable where the State Government after such enquiry as it considers necessary, is satisfied that the same has been given or obtained through collusion, fraud or misrepresentation.
