Section 74A(1) in Industrial Disputes (Punjab) Rules, 1958
(1)If any workman employed in an industrial establishment as defined in the Explanation below section 25-A (not being an industrial establishment) referred to in sub-section (1) of that section is laid-off; then the employer concerned shall give notices of commencement and termination of such lay-off in Form O-1 and O-2, respectively, within 7 days of such commencement or termination as the case may be.
