Section 77 in West Bengal Industrial Disputes Rules, 1958
77. Notice of retrenchment.
(1)The notice of retrenchment to be given by an employer under clause (c) of section 25F shall be in Form P and such notice shall be served on the State Government either by personal service or by registered post--(i)not less than one month before the date of actual retrenchment, if notice of retrenchment is given to a workman ;(i)within three days of the date of retrenchment, if no notice is given to a workman and he is paid one month's wages in lieu thereof ;(iii)not less than one month before the date of actual retrenchment, if retrenchment is carried out under an agreement which specifies a date for the termination of service :Provided that where the agreement specifies a date for the termination of service which is within one month from the date of the agreement or where the agreement does not specify a date for the termination of service, the notice of retrenchment shall be sent to the State Government on the day next following the date of the agreement.(2)A copy of such notice under sub-rule (1) shall be served by personal service or by registered post also on the(i)Labour Commissioner, West Bengal,(ii)Conciliation Officer having jurisdiction over the area, and(iii)Employment Exchange having jurisdiction over the area.
