Section 7 in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963
7. Notice of close day and notice of alteration in close day [Sections 8 (2) and (3)].
(1)The notice for the approval of a close day under sub-sections (2) and (3) of Section 8 of the Act, shall be in the Form "A".(2)For fixation of a uniform close day for a locality under the first proviso to Section 8 or for altering the close day on a written request of the Majority of the employers in a locality, under the second proviso to the said section, the authority appointed under sub-section (2) of Section 8, shall ascertain the views of the majority of the employers in the locality in regard to the proposed close day by calling a meeting of the employers or in such other manner as he may deem fit and shall fix or alter the close day for that locality after considering the views, if any, so ascertained,(3)A copy of the order passed by the aforesaid authority shall be sent to the Chief Inspector and the Inspector concerned as soon as possible.
