Section 75B(4) in The Rajasthan Industrial Disputes Rules, 1958
(4)Where the permission to lav off has been granted by the said authority, the employer concerned shall give to the Regional Dy./Asstt. Labour Commissioner concerned, a notice of commencement and termination of such lay off in Form 0-1 and 0-2 respectively and where permission to continue a lay off has been granted by the said authority, the employer shall give to the Regional Deputy/Assistant Labour Commissioner concerned, a notice of commencement of such lay-off in Form 0-1, in case such a notice has not already been given under sub-rule (1) of rule 75 A, and a notice of termination of such lay off in Form 0-2.
