Section 74A(2) in Industrial Disputes (Punjab) Rules, 1958
(2)Such notices shall be given by an employer in every case irrespective of whether, in his opinion, the workman laid-off is or is not entitled to compensation under section 25-C.[74B. Application for permission to lay-off under section 25M. - (1) Application for permission to lay-off any workman under sub-section (1), or for permission to continue lay-off under sub-section (2) of section 25M shall be made in form O-3 and delivered to the authority specified under sub-section (1) either personally or by registered post acknowledgement due and where the application is sent by registered post, the date on which the same was delivered to the said authority shall be deemed to be the date on which the application was made, for the purpose of sub-section (4) of the said section 25M.
