Section 80(2) in The Bihar Industrial Disputes Rules, 1961
(2)Immediately after complying with the provision of sub-rule (1), the employer shall also inform the registered trade unions, whether recognised or not, connected with the industrial establishment, and the Conciliation Officer of the area in which the establishment is located, of the number of vacancies to be filled and the names of the retrenched workmen to whom intimation has been sent under that sub-rule.
