Section 78(1) in M.P. Industrial Disputes Rules, 1957
(1)At least ten days before the date on which vacancies are to be filled, the employer shall arrange for the display on a notice board in a conspicuous place in the premises of the industrial establishment details of those vacancies and shall also give intimation of those vacancies by registered post to every one of all the retrenched workmen eligible to be considered therefor, to the addresses given by him at the time of retrenchment or at any time thereafter :Provided that where the number of such vacancies is less than the number of retrenched workmen, it shall be sufficient if intimation is given by the employer individually to the senior-most retrenched workmen in the list referred to in Rule 77 the number of such senior most workmen being double the number of such vacancies.Provided further that where the vacancy is of a duration of less than one month there shall be no obligation on the employer to send intimation of such vacancy to individual retrenched workmen :[Provided also that if a retrenched workman, without sufficient cause being shown in writing, to the employer, does not offer himself for reemployment on the date or dates specified in the intimation sent to him by the employer under this sub-rule or within 7 days thereafter, the employer may not intimate to him the vacancies that may be filled on any subsequent occasion.] [Inserted by Notification No. 7014/5052/XVI, dated 5-10-1961.]
