Section 32 in The Bengal Industrial Employment (Standing Orders) Rules, 1946
32. Method of posting. - (l) General notices required to be served on the workmen under these Standing Orders shall be deemed to have been properly served if posted on the notice board maintained for such purposes in the manner indicated in paragraph 33.
(2)Important notice concerning individual workmen notices conveying decisions to terminate the services of workmen or to lay them off shall be served on the workman or workmen concerned personally :Provided that when it is not possible to serve such notice personally to the workman or workmen concerned, it shall be deemed to have been properly served if sent to the last known address of the workman or workmen concerned by registered post with acknowledgment due.
