Section 78B in West Bengal Industrial Disputes Rules, 1958
78B. Notice of Closure.
(1)The notice of closure under sub-section (1) of section 25 FFA shall be in triplicate in Form P-1 and served on the Secretary to the Government of West Bengal, Labour Department, by registered post with acknowledgement due so that such notice is received by the Secretary at least sixty days before the date on which the intended closure is to become effective. Such notice shall be signed by a person not below the rank of a manager or equivalent position, who is fully conversant with the affairs of the undertaking concerned and duly authorised to act on its behalf.(2)A copy of the notice referred to in sub-rule (1) shall also be served by registered post with acknowledgement due on(i)the Labour Commissioner, West Bengal,(ii)the Conciliation Officer having jurisdiction over the area,(iii)the Secretary, Commerce and Industries Department of the Government of West Bengal,(iv)The Director of Industries, West Bengal, and(v)The Employment Exchange having jurisdiction over the area.
