Section 15(2) in The Tamil Nadu Catering Establishments Rules, 1959
(2)The employer shall, on the day on which he sends to the Inspector the proposal mentioned in sub-rule (1) display in the premises of the catering establishment in such manner as can be readily seen and read by the employees a notice in Form No. IV-B specifying the period within which objections or suggestions of the employees referred to in sub-rule (3) shall be sent to the Inspector:Provided that the employer may consult the employees before formulating his proposal mentioned in sub-rule (1).
