Section 76A in M.P. Industrial Disputes Rules, 1957
76A. Notice of and application for permission for retrenchment.
(1)Notice under clause (c) of sub-section (1) of Section 25-N for retrenchment shall be served in Form P-A and served on the State Government or such authority as may be specified by that 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 was delivered to the State Government or the authority shall be deemed to be the date of service of the notice for the purpose of sub-section (3) of the said section.(2)Application for permission for retrenchment under sub-section (4) of Section 25-N shall be made in Form P-B [with attested copy of the notice given by the employer under clause (a) of Section 25-F appended thereto] and delivered to the State Government or to such authority as may be specified by that Government either personally or by registered post acknowledgement due and where the application is sent by the registered post the date on which the same was delivered to the State Government or the authority shall be deemed to be the date on which the application was 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 of the applications for service on the workman concerned shall be submitted alongwith the notice or as the case may be, the application.(4)The employer concerned shall furnish to the State Government or the authority to whom 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 the said Section 25-N, 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 State Government or 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 the said Section 25-N.
