Section 23 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
23. Stoppage of work - (l) Subject to the provisions of Chapter VA of the Industrial Disputes Act, 1947 (14 of 1947), the employer may at any time, in the event of fire, catastrophe, breakdown of the machinery or stoppage of power supply epidemics, civil Commission or other cause beyond his control whether of a serious nature or not, stop any section or sections of the establishment, wholly or partially for any period or periods without notice.
(2)In the event of such stoppage during working hours, the workmen affected shall be notified by notices put upon the notice boards in the departments concerned and at the office of the Manager as soon as practicable, when work will be resumed and whether they are to remain or leave their place of work. The workmen detained shall be entitled to receive wages for the whole of the time during which they are so detained. The workman not detained will receive wages up to the time they are told to leave the establishment. Such wages in the case of piece-rate workers shall be the average daily earnings for the previous month, wherever practicable, reasonable notices shall be given for resumption of normal work.(3)The procedure and payment in the event of workmen being laid off as a result of any stoppage referred to in sub-paragraphs (I) and (2) shall be regulated in accordance with the provisions of the Industrial Disputes Act, 1947 (14 of 1947).(4)The employer may in the event of a strike affecting either wholly or partially and section or department of the establishment close down either wholly or partially such section or department and any other section or department affected by such closing down. The fact of such closure shall be notified by notices put on the notice boards in the section or department or departments concerned and in the time keeper's office, if any, as soon as practicable. The workmen concerned shall also be notified by general notice prior to resumption of work, as to when work will be resumed. A copy of such notice shall be sent to the registered trade union/unions, if any, functioning in the establishment.
