Section 61A in Industrial Disputes (Punjab) Rules, 1958
61A. [ Application for recovery of dues. [Substituted vide Punjab Government Notification No. GSR 175/C.A. 14/47/Section 38/Amd. (4)66, dated the 9th August, 1966.]
(1)Where any money is due from the employer to a workman or a group of workmen under a settlement or an award or under the provisions of Chapter V-A/Chapter V-B, the workman or the group of workmen, as the case may be, may apply in Form K-1, for the recovery of the money due :Provided that in the case of a person authorised in writing by the workman or in the case of death of the workman, the assignee or heir of the deceased workman, the application by the authorised person or the assignee or heirs of the deceased workman, as the case may be, shall be made in Form K-2.(2)Where any workman or a group of workmen is entitled to receive from the employer any money or any benefit which is capable of being computed in terms of money, the workman or the group of workmen, as the case may be, may apply to the specific Labour Court in Form K-3 for the determination of the amount due or as the case may be, the amount at which such benefit should be computed.(3)Where the Labour Court has determined the amount of benefit under sub-rule (2), the workman concerned may apply in Form K-4 for the recovery of money due to him.]
