Section 45 in U.P. Industrial Disputes Rules, 1957
45. Notices of strikes and lock-outs.
(1)The notice of strikes, referred to in sub-section (1) of Section 6-S, shall be given, -(a)where there is a registered trade union of workmen, by the President or Secretary of such Union or by an office-bearer of the federation of unions; approved under sub-rule (4) of Rule 40, to which such union is affiliated; and(b)where there is no registered trade union of workmen, by at least seven representatives of workmen duly authorized in this behalf at a general meeting specifically held for the purpose.(2)The notice, referred to in sub-rule (1) above, shall be given to the Manager and/or the Chief Executive Officer of the industrial establishment and shall be delivered personally or by registered post. Copies of such notice shall be delivered simultaneously, either personally or by registered post, to the State Government, the Labour Commissioner and the Conciliation Officer of the area concerned.(3)The notice of lock-outs, referred to in sub-section (2) of Section 6-S, shall be given by the Manager and/or the Chief Executive Officer of the industrial establishment to the President or Secretary of the trade union of workmen of such establishment and where there is no such union by affixing it on the notice-board of the establishment at a conspicuous place. Copies of such notice shall be delivered simultaneously, either personally or by registered post, to the State Government, the Labour Commissioner and the Conciliation Officer of the area concerned.
