Section 76(2) in Industrial Disputes (Punjab) Rules, 1958
(2)Immediately after complying with the provisions of sub-rule (1), the employer shall also inform the trade unions connected with the industrial establishment, of the number of vacancies to be filled and names of the retrenched workmen to whom intimation has been sent under that sub-rule :Provided that the provisions of this sub-rule need not be complied with by the employer in any case where intimation is sent to every one of the workmen mentioned in the list prepared under rule 77.][78. Penalties. - Any breach of these rules shall be punishable with fine not exceeding fifty rupees.] [Added by Punjab Government Notification No. 653(1) Lab-I-59/2802, dated the 19th January, 1959.][79. Repeal. - The Industrial Disputes (Punjab) Rules, 1949, are hereby repealed:Provided that any order made or action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.] [Rules 77, 78, 79 and 80 renumbered as rules 76, 77, 78 and 79 respectively by Punjab Government Notification No. 653(1) Lab-I-59/2802, dated the 19th January, 1959.]
