Section 77B in The Bihar Industrial Disputes Rules, 1961
77B. Application for permission for lay-off under Section 25-M.
(1)Application for permission to lay-off any workmen under sub-section (1), or for permission to continue a lay-off under sub-section (2), 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 acknowledgement 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 sub-section (4) of the said section.(2)The application for permission shall be made in triplicate and sufficient number of copies of the application, for service on the workmen concerned, shall also be submitted alongwith the application.(3)The employer concerned shall furnish to the authority to whom the application for permission has been made such further information as the authority consider 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 sub-section (4) 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 Commissioner of Labour, Bihar a notice of commencement and termination of such lay-off in Form 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 Commissioner of Labour, Bihar, 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 layoff 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 77-A.]
