Section 37(2) in The Tamil Nadu Catering Establishments Rules, 1959
(2)The notices to be given under clause (b) of sub-section (2) of section 19 shall be in [Form No. DC] [Substituted by S.R.O. No. A-428 of 1966, dated the 12th April, 1966 for 'Form No. VII'.] to the employer and in [Form No. X] [Substituted by G.O. Ms. No. 1753, Industries, Labour and Housing (Labour), dated the 12th April, 1966, for 'Form No. VIII'.] to the employees. The notice shall be sent to the parties by registered post acknowledgment due.
