Section 75B in Industrial Disputes (Central) Rules, 1957
75B. [ Application for permission for lay-off under section 25-M. [Inserted by G.S.R. 111(E), dated 5.3.1976. ]
(1)Application for permission to lay-off any workman under sub-section (1), or for permission to continue a lay-off under ][sub-section (2)] [ Substituted by S.O. 2485, dated 20.5.1985.][of section 25-M shall be made in Form O-3 and delivered to the authority specified under sub-section (1) either personally or by registered post acknowledgment 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 ] [Inserted by G.S.R. 111(E), dated 5.3.1976. ] [sub-section (5)] [ Substituted by S.O. 2485, dated 20.5.1985.][of the said section.] [Inserted by G.S.R. 111(E), dated 5.3.1976. ](2)[ The application for permission shall be made in triplicate and copies of such application shall be served by the employer on the workmen concerned and a proof to that effect shall also be submitted by the employer alongwith the application. ] [ Substituted by G.S.R. 289, dated 2.3.1982 (w.e.f. 13.3.1982).](3)[ The employer concerned shall furnish to the authority to whom the application for permission has been made such further information as the authority considers necessary for arriving at a decision on the application, as and when called for by such authority, so as to enable the authority to communicate the permission or refusal to grant permission within the period specified in ] [Inserted by G.S.R. 111(E), dated 5.3.1976. ][sub-section (5)] [ Substituted by S.O. 2485, dated 20.5.1985.][of section 25-M.(4)Where the permission to lay-off has been granted by the said authority, the employer concerned shall give to the Regional Labour Commissioner (Central) concerned, a notice of commencement and termination of such lay-off in Forms O-1 and O-2 respectively and where permission to continue a lay-off has been granted by the said authority, the employer shall give to the Regional Labour Commissioner (Central) concerned, a notice of commencement of such lay-off in Form O-1, in case such a notice has not already been given under sub-rule (1) of rule 75-A, and a notice of termination of such lay-off in Form O-2.(5)The notice of commencement and termination of lay-off referred to in sub-rule (4) shall be given within the period specified in sub-rule (1) of rule 75-A.] [Inserted by G.S.R. 111(E), dated 5.3.1976. ]
