Section 11(5) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(5)In case any workman is required to be discharged for discontinuance of any shift to work, he shall be discharged according to the provisions of the Industrial Disputes Act, 1947 (14 of 1947), and the workman so discharged shall, if he present himself at the time of the restarting of the shift be given preference for re-employment, having regard to the length of his previous service in the establishment. Those who have the longest term of service will be ordinarily re-employed first.Explanation-Notice to be given under this paragraph shall be exhibited in the notice boards.
