Section 61(2) in Industrial Disputes (Punjab) Rules, 1958
(2)The employer shall, subject to section 33, sub-section (4) recognise such workmen to be [protected workmen for a period of twelve months from the date of such communication] [Substituted for the words 'protected workmen' by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.] for the purposes of sub-section (3) of the said section and communicate to the union, in writing, within fifteen days of the receipt of the names and addresses under sub-rule (1), the list of workmen recognised as protected workmen.
