6. POWER TO REMOVE DIFFICULTIES. (1) If in the opinion of the Central Government any difficulty or doubt has arisen as to the interpretation of any provision of the award as now modified by decision of the Appellate Tribunal in the manner referred to in Sec. 3, it shall refer for decision the matter in respect of which such difficulty or doubt has arisen to a single member of the Labour Appellate Tribunal constituted under the Industrial Dispute (Appellate Tribunal) Act, 1950 (48 of 1950), or to such Industrial Tribunal constituted under the Industrial Disputes Act, 1947 (14 of 1947), as it may, by notification in the Official Gazette, specify in this behalf.

(2) The tribunal to which such matter is referred shall, after giving the parties a reasonable opportunity of being heard, decide such matter and its decision shall be final binding on all such parties.