Section 76 in The Bihar Industrial Disputes Rules, 1961
76. Report of a notice of a strike or lock-out.
- The report of notice of a strike or lock-out to be submitted by the employer under sub-section (6) of Section 22, shall be sent by registered post or given personally to the Assistant labour Commissioner and the Labour Officer of the area, with copy, by registered post, to the Labour Commissioner, Bihar and the Secretary to the Government of Bihar, Labour Department and the District Magistrate concerned.
