Section 34 in The Rajasthan Industrial Disputes Rules, 1958
34. Notice of change.
- Any employer intending to effect any change in the conditions of service applicable to any workmen in respect of any matter specified in the Fourth Schedule shall give notice of such intention in Form E.[The notice shall be displayed conspicuously by the employer on a notice board at the main entrance of the establishment, and in the Manager's office:Provided that where a registered union exists a copy of the notice shall also be served on the Secretary of the union.] [Added by F. 3(31) Lab./62, 21-10-63, IV-C, w.e.f. 05-12-63]
