Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 78 in The Orissa Industrial Disputes Rules, 1959

78. Notice of strike.

(1)The notice of strike to be given by workmen in a public utility service shall be in Form 'P'.
(2)On receipt of a notice of a strike under Sub-rule (1) the employer shall forthwith intimate the fact to the Labour Commissioner and the Conciliation Officer having jurisdiction in the matter.