Section 75(c) in Industrial Disputes (Punjab) Rules, 1958
(c)Where retrenchment carried out under an agreement which specifies a date for the termination of service, notice of retrenchment shall be sent so as to reach the [the Labour Commissioner, Punjab and Employment Exchange] [Inserted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] at least one month before such date :
