Section 75 in Industrial Disputes (Punjab) Rules, 1958
75. Notice of Retrenchment
. - If any employer desires to retrench any workman employed in his industrial establishment who has been in continuous service for not less than one year under him (hereinafter referred to as 'workman' in this rule and in rules 76 and 77) he shall give notice of such retrenchment as in Form P to [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.] and such notice shall be served on [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.] by registered post in the following manner :-(a)Where notice is given to the workman, notice of retrenchment shall be sent within three days from the date on which notice is given to the workman;(b)Where no notice is given to the workman, and he is paid one month's wages in lieu thereof, notice of retrenchment shall be sent within three days from the date on which such wages are paid; and(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 :Provided that if the date of termination of service agreed upon is within 30 days of the agreement, notice of retrenchment shall be sent to the [the Labour Commissioner, Punjab and Employment Exchange within] [Inserted by Punjab Government Notification No. GSR 40/C.A. 14/47/Section 38/Amd. (5)/75, dated 21st March, 1975.] three days of the agreement.
