Section 74A in Industrial Disputes (Punjab) Rules, 1958
74A. Notice of lay-off.
(1)If any workman employed in an industrial establishment as defined in the Explanation below section 25-A (not being an industrial establishment) referred to in sub-section (1) of that section is laid-off; then the employer concerned shall give notices of commencement and termination of such lay-off in Form O-1 and O-2, respectively, [immediately on commencement or termination and in any case within a period of seven days of such commencement or termination as the case may be.] [Inserted vide Punjab Government Notification No. GSR 60/C.A. 14/47/Section 38/Amd. (6) 77, dated the 25th May, 1977.](2)Such notices shall be given by an employer in every case irrespective of whether, in his opinion, the workman, laid-off is or is not entitled to compensation under section 25-C.
