Section 61A(2) in Industrial Disputes (Punjab) Rules, 1958
(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.
