Section 74 in M.P. Industrial Disputes Rules, 1957
74. Report of notice of strike or lock-out.
- The report of notice of a strike or lock-out to be submitted by the employer under sub-section (6) of Section 22 shall be sent by registered post or given personally to the Conciliation Officer appointed for the local area concerned, with copy by registered post to :(1)The Labour Commissioner;(2)The Secretary to the Government of Madhya Pradesh in the Labour Department; and(3)The District Magistrate concerned.
