Section 19(3) in U.P. Distillery Industry (Employment of Workmen and Conditions of Service) Standing Orders, 1986
(3)Life Insurance Policy taken before the date of enforcement of these Standing Orders. On receiving a representation from the workman regarding his date of birth in his service book, the Management shall take an expeditious decision in the matter and shall communicate the same in writing to the workman. If a workman is aggrieved by the decision of the Management, he shall have a right to appeal to the Labour Commissioner within thirty days of the date of communication of the Management's decision in this behalf. The decision of the Labour Commissioner or his nominee not below the rank of a Deputy Labour Commissioner shall be final and binding.The Management shall give one month notice before retiring a workman.
