Section 32(3) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(3)The notice to be given by the appellate authority under clause (b) of subsection (2) of section 31 shall -(a)in the case of a notice to an employer be in Form VIII; and(b)in the case of a notice to an employee, be in Form IX;and every such notice shall be sent to the party concerned by the registered post acknowledgement due.
