Section 64(2) in The Bihar Industrial Disputes Rules, 1961
(2)The employer shall, subject to Section 33, sub-section (4), recognise such workmen to be "protected workmen" for the purposes of sub-section (3) of the said section and communicate to the union, in writing within fifteen days of receipt of the names and addresses under sub-rule (1), the list of workmen recognised as protected workmen.
