Section 2(n) in U.P. Industrial Disputes Act, 1947
(n)'Lay-off' (with its grammatical variations and cognate expressions) means the failure, refusal or inability of an employer on account of shortage or coal, power or raw materials or the accumulation of stock or the breakdown of machinery, of for other reason, to give employment to a workman whose name is borne on the muster-rolls of his industrial establishment and who has not been retrenched;
