Section 77A in The Bihar Industrial Disputes Rules, 1961
77A. [ Notice of lay-off. [Inserted by S.0.1735, dated 29th November, 1976.]
- If any workman employed in an industrial establishment as defined in the explanation to Section 25-A (not being an industrial establishment referred to in sub-section (1) of that section) is laid off, then the employer shall give notice on commencement and termination of such lay-off in Form, O-1 and O-2 respectively within seven days of such commencement or termination, as the case may be.(2)Such notice shall be given by an employer in every case irrespective of whether, in this opinion, the workman laid off is or is not entitled to compensation under Section 25-C.
