Section 76A in The Rajasthan Industrial Disputes Rules, 1958
76A. [ Notice of, and application for permission for retrenchment. [Rules 76A and 76C inserted and expression 76B substituted by GSR 28 F.1(2)(8)/Shram/78, 27-05-76 IV-C(1), w.e.f. 27-05-76, page 121]
(1)Notice under clause (c) of sub-section (1) of section 25N, for retrenchment shall be served in Form PA and served on the State Government or such authority as may be specified by that Government under the said clause either personally or by registered post acknowledgement due and where the notice is serviced by registered post, the date on which the same was delivered to the State Government or the authority shall be deemed to be the date of service of the notice for the purposes of sub-section (3) of the said section.(2)Application for permission for retrenchment under sub-section (4) of Section 25N shall be made in Form PB (with attested copies of the notice given by the employer under clause (a) of section 25F appended thereto) and delivered to the State Government or to such authority as may be specified by that Government either personally or by registered post acknowledgement due and where the application is sent by registered post the date on which the same was delivered to State Government or the authority shall be deemed to be the date on which the application was made for the purposes of sub-section (5) of the said section.(3)The notice or as the case may be, the application shall be served or made in triplicate and sufficient number of copies of the application for service on the workmen concerned shall be submitted alongwith the notice or as the case may be, the application.(4)The employer concerned shall furnish to the State Government or the authority to whom the notice for retrenchment has been given or the application for permission for retrenchment has been made, under clause (c) of sub-section (1) or as the case may be, sub-section (4) of the said section 25N such further information as the State Government or, as the case may be, the authority considers necessary for arriving at. decision on the notice or as the case may be, the application as and when called for by such authority so as to enable the State Government or the authority to communicate its permission or refusal to grant permission within the period specified in sub-section (3) or as the case may be, as sub-section (5) of the said section 25N].
