Section 25M(10) in The Industrial Disputes Act, 1947
(10)[] [ Sub-S.(6) renumbered as sub-S. (10) by Act 49 of 1984, Section 4 (w.e.f. 18.8.1984). ] The provisions of section 25-C (other than the second proviso thereto) shall apply to cases of lay-off referred to in this section.Explanation .-For the purposes of this section, a workman shall not be deemed to be laid-off by an employer if such employer offers any alternative employment (which in the opinion of the employer does not call for any special skill or previous experience and can be done by the workman) in the same establishment from which he has been laid-off or in any other establishment belonging to the same employer, situate in the same town or village, or situate within such distance from the establishment to which he belongs that the transfer will not involve undue hardship to the workman having regard to the facts and circumstances of his case, provided that the wages which would normally have been paid to the workman are offered for the alternative appointment also.
