6M. [ Workmen not entitled to compensation in certain cases. [Inserted by U.P. Act No. 1 of 1957.]
- No compensation shall be paid to a workman who has been laid-off, -(i)if he refuses to accept any alternative employment in the same establishment from which he has been laid-off, or in any other establishment belonging to the same employer situated in the same town or village or situated within a radius of five miles from the establishment to which he belongs, if, in the opinion of the employer, such alternative employment does not call for any special skill or previous experience and can be done by the workman, provided that the wages which would normally have been paid to the workman are offered for the alternative employment also;(ii)if he does not present himself for work at the establishment at the appointed time during normal working hours at least once a day;(iii)if such laying-off is due to a strike or slowing down of production on the part of workmen in another part of the establishment.]
