Section 75B(4) in M.P. Industrial Disputes Rules, 1957
(4)Where the permission to lay-off has been granted by the said Authority, the employer concerned shall give to the Assistant Labour Commissioner concerned a notice of commencement and termination of such lay-off in Form 0-1 and 0-2, respectively, and where permission to continue a lay-off has been granted by the said authority, the employer shall give to the Assistant Labour Commissioner concerned, a notice of commencement of such lay-off in Form 0-1 in case such a notice has not already been given under sub-section (1) of Rule 75-A and a notice of termination of such lay-off in Form 0-2.
