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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Rajasthan - Subsection

Section 80(3) in The Rajasthan Industrial Disputes Rules, 1958

(3)The Secretary to Government, Labour Department, Government of Rajasthan, Jaipur.Form I(See rule 59)Before the Labour Court/Tribunal.....................Complaint under section 33-A of the Industrial Disputes Act, 1947.
A ............................... Complainants)
Address:-  
Versus
B ............................... Opposite Party(ies)
Address:-  
In the matter of Reference No..................The petitioner(s) beg/begs to complaint that the Opposite Party(ies) has/have been guilty of a contravention of the provisions of section 33 of the Industrial Disputes Act, 1947 (14 of 1947) as shown below:-(Here set out, briefly the particulars showing the manner in which the alleged contravention has taken place and the grounds on which the order or act, of the Management is challenged.)The complaint(s) accordingly prays/pray that theLabour Court.may be pleased to decide the complaint set out above and pass such order or orders thereon as it may deem fit and proper.TribunalThe number of copies of the complaint and its annexures required under rule 59 of the Rajasthan Industrial Disputes Rule, 1957 are submitted herewith.Signature of the Complainant(s).Dated this...........day of...... 19.....VerificationI do solemnly declare that what is stated in paragraphs above is true to my knowledge and that what is stated in paragraphs ....... above is stated upon information received and believed by me to be true. This verification is signed by me at on........ day of....... 19.....Signature or thumb impressionof the person verifying.Form J[See rule 60(1)]Before (here mention the Conciliation Officer/Board/Labour Court or Tribunal.)Application for permission under sub-section (1) or sub-section (3) of section 33 of the Industrial Disputes Act, 1947 (14 of 1947), in the matter of Reference No................
A ............................... Applicant
Address:-  
Versus
B .............................. Opposite Party(ies)
The above mentioned applicant begs to state as follows:-[Here mention the action specified in clause (a) of clause (b) of sub-section (1) grounds on which the permission is sought for].The applicant, therefore, prays that express permission may kindly be granted to him to take the following action, namely:-[Here mention the action specified in clause (a),of clause (b)of sub-section (1)sub-section (3)of section (33)]Signature of the applicantDated this........ day of........ 19......Space for verification.(Signature of the person verifying)Date (on which the verification was signed) ......................................Place (at which the verification was signed) .....................................[Form K-1] [Substituted by F. 3(14) Lab. 63, 04-04-67, IV-C, w.e.f. 27-07-67][See rule 62(1)]To,