Section 78A in The Bihar Industrial Disputes Rules, 1961
78A. [ Notice of, and application for permission for retrenchment. [Inserted by S.O.1735, dated 29th November, 1976.]
(1)Notice under clause (c) of sub-section (1) of Section 25-N for retrenchment shall be served in Form P-A and served on the State Government or such authority as may be specified by the State Government under the said clause either personally or by registered post acknowledgement due and where the notice is served by registered post, the date on which the same is delivered to the State Government or the authority shall be deemed to be the date of service of the notice for the purposes of sub-section (3) of the said Section.(2)Application for permission for retrenchment under sub-section (4) of Section 25-N shall be made in Form P-B [with attested copy of the notice given by the employer under clause (a) of Section 25-F appended thereto] and delivered to the State Government or to such authority as may be specified by the State Government 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 State Government or the authority shall be deemed to be the date on which the application is made for the purposes of sub-section (5) of the said Section.(3)The notice or, as the case may be, the application shall be served or made in triplicate and sufficient number of copies thereof for service on the workmen concerned shall be submitted along with the notice or, as the case may be, the application. ,(4)The employer concerned shall furnish to the State Government or the authority to whom the notice for retrenchment has been given or the application for permission for retrenchment has been made, under clause (c) of sub-section (1) or, as the case may be, sub-section (4) of Section 25-N, such further information as the State Government or, as the case may be, the authority considers necessary for arriving at a decision on the notice, or, as the case may be, the application, as and when called for by such authority, so as to enable the State Government or the authority to communicate its permission or refusal to grant permission within the period specified in sub-section (3) or, as the case may, be sub-section (5) of Section 25-N.]
