Section 26(3) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(3)The notice to be given by the appellate authority under clause (b) of sub-section (2) of Section 31 shall-(a)in the case of a notice to an employer, be in Form VIII; and(b)in the case of a notice to an employee, be in Form IX,and every such notice shall be sent to the party concerned by registered post acknowledgement due.Chapter - V Miscellaneous
