Section 74A(5) in Industrial Disputes (Punjab) Rules, 1958
(5)The notice of commencement and termination of lay-off referred to in sub-rule (4) shall be given within the period specified in sub-rule (1) of rule 74-A.] [Inserted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.][75. Notice of Retrenchment. - If any employer desires to retrench any workman in his industrial establishment who has been in continuous service for a period of not less than one year under him (hereinafter referred to as 'workman' in this rule and in rules 76 and 77), he shall give notice of such retrenchment as in Form P to the State Government, the Labour Commissioner, Haryana, the Labour-cum-Conciliation Officer of the area and the Employment Exchange concerned, by registered post in the following manner, namely :-(a)where notice is given to the workman, notice of retrenchment shall be sent within three days from the date on which notice is given to the workman;(b)where no notice is given to the workman, and he is paid one month's wages in lieu thereof, notice of retrenchment shall be sent within three days from the date on which such wages are paid; and(c)where retrenchment is carried out under an agreement which specifies a date for the termination of service, notice of retrenchment shall be sent so as to reach the State Government, the Labour Commissioner, Haryana, the Labour-cum-Conciliation Officer of the area and the Employment Exchange concerned, at least one month before such date :Provided that if the date of termination of service agreed upon is within 30 days of the agreement, notice of retrenchment shall be sent to the State Government, the Labour Commissioner, Haryana, the Labour-cum-Conciliation Officer of the area and the Employment Exchange concerned within three days of the agreement.] [Substituted by Haryana Government Notification No. GSR 94/CA/14/47/S 38/Amd. (1)/76 dated 21.4.1976.]
