Section 76C(1) in Industrial Disputes (Central) Rules, 1957
(1)Notice under sub-section (1) of section 25-O of intended closure shall be given in Form Q-A and served on the Central Government either personally or by registered post acknowledgment due.[A copy of such application shall be served simultaneously by registered post on the President or Secretary of registered trade union(s) functioning in the establishment and a notice in this regard shall also be displayed conspicuously by the employer on a notice board at the main entrance to the establishment for the information of all the concerned workmen at the same time when applications are served on the Central Government.] [ Inserted by S.O. 2485, dated 20.5.1985.]
