Section 76(3) in The Industrial Disputes (Central) Rules,1957
(3)[ The employer concerned shall furnish to the Central Government or the authority to whom the notice for retrenchment has been given or the application for permission for retrenchment has been made, under sub-section (1) of section 25-N, such further information as the Central Government or, as the case may be, the authority considers necessary for arriving at a 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 Central Government or the authority to communicate its permission or refusal to grant permission within the period specified in sub-section (4) of section 25-N.] [ Sub-R. (3) as so renumbered is substituted by S.O. 2485, dated 20.5.1985.]
