Industrial Disputes (Central) Rules, 1957
62. Application for recovery of dues
(1) Where any money is due from an employer to a workman or a
group of workmen under a settlement or an award or under the provisions of
PROVIDED that in the case of a person authorized in
writing by the workman, or in the case of the death of the workman, the
assignee or heir of the deceased workman, the application 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 specified Labor 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 :
PROVIDED that in the case of the death of a workman, application shall be made in Form K-4 by the assignee or heir of the deceased workman.
