Section 71(2) in West Bengal Industrial Disputes Rules, 1958
(2)The employer shall, subject to section 33, sub-section (4),recognise such workmen to be "protected workmen" for the purposes of subsection (3) of the said section and communicate to the union in writing within fifteen days of the receipt of the names and addresses under sub-rule (1), the list of workmen recognised as "protected workmen".
