Section 79(1) in THE INDUSTRIAL RELATIONS CODE, 2020
(1)No worker employed in any industrial establishment to which this Chapter applies, who has been in continuous service for not less than one year under an employer shall be retrenched by that employer until, -(a)the worker has been given three month's notice in writing indicating the reasons for retrenchment and the period of notice has expired, or the worker has been paid in lieu of such notice, wages for the period of the notice; and(b)the prior permission of the appropriate Government has been obtained on an application made in this behalf.
