Section 77B(2) in West Bengal Industrial Disputes Rules, 1958
(2)Application for permission for retrenchment under sub-section (4) of section 25N shall be made in Form PB (with an attested copy of the notice given by the employer under clause (a) of section 25F appended thereto) and delivered to the State Government, or 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 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 subsection (5) of the said section.
