Section 77(1) in West Bengal Industrial Disputes Rules, 1958
(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.
