Section 75A(1) in The Rajasthan Industrial Disputes Rules, 1958
(1)If any workman employed in an industrial establishment as defined in the explanation to section 25 of the Act, not being an industrial establishment referred to in sub-section (1) of that section, is laid off, then the employer concerned shall give notice of the commencement and the termination of such lay off in Forms 0-1 and 0-2 respectively within three days of such commencement or termination, as the case may be.
