Section 6H(3) in U.P. Industrial Disputes Act, 1947
(3)For the purposes of computing the money value of a benefit, the Labour Court may, if it so thinks fit, appoint a Commissioner in the prescribed manner who shall, after taking such evidence as may be necessary, submit a report to the Labour Court and the Labour Court shall determine the amount after considering the report of the Commissioner and other circumstances of the case.] [Substituted by U.P. Act No. 34 of 1978.]Note. - It is hereby clarified that it :-(a)shall not apply to the dispute filed or pending on or before the commencement of this notification and such disputes shall be heard and decided by the Court in which these are filed or pending;(b)shall be applicable to the Court establishment in Government Notification No. 18/36-2-2007-9(P.O.)/91, dated January 9, 2008 mentioned in Serial Nos. 12, 19 and 20 of the aforesaid Schedule from the date of their establishment.
