Section 75A in Industrial Disputes (Punjab) Rules, 1958
75A. [ Notice of an application for permission for retrenchment. [Inserted vide Punjab Government Notification No. GSR 60/C.A. 14/47/Section 38/Amd. (6) 77, dated the 25th May, 1977.]
(1)Notice under clause (c) of sub-section (1) of section 25N for retrenchment shall be served in Form PA and served on the State Government or such authority as may be specified by the State Government under the said clause either personally or by registered post acknowledgement due and where the notice is served by registered post, the date on which the same is delivered to the State Government or authority shall be deemed to be the date of service of the notice for the purposes of sub-section (3) of the said section.(2)Application for permission for retrenchment under sub- section (4) of section 25N shall be made in Form PB (with attested copy of the notice given by the employer under clause (a) of section 25F appended thereto) and delivered to such authority as may be specified by the Government either personally or by registered post acknowledgement due and where the application is sent by registered post the date on which the same is delivered to the said authority shall be deemed to be the date on which the application is made for the purposes of sub-section (5) of the said section.(3)The notice, or as the case may be, the application shall be served or made in triplicate and sufficient number of copies thereof for service on the workmen concerned shall be submitted along with the notice or, as the case may be, the application.(4)The employer concerned shall furnish to the State Government or to the authority to whom the notice for retrenchment has been given or the application for permission for retrenchment has been made, under clause (c) of sub-section (1) or, as the case may be, sub-section (4) of section 25N, such further information as the State Government, or as the case may be, the authority considers necessary for arriving at a decision on the notice or, as the case may be, the application, as and when called for by such authority so as to enable the authority to communicate its permission, or refusal to grant permission within the period specified in sub-section (3) or, as the case may be, sub-section (5) of section 25N.]
