Section 73(2) in West Bengal Industrial Disputes Rules, 1958
(2)in the case of a notice of a lock-out, it shall be signed by a Director, Manager, Secretary or an Agent representing the employer or in the case of an industry carried on by or under the authority of the State Government by the Head of the Department concerned or an authority named by him and in the case of an industry carried on by or on behalf of a local authority by the chief executive officer of that authority, it shall be accompanied by a list of changes in the conditions of labour of the workmen sought to be imposed or a statement of reasons for lock-out and copies of the notice together with the list or the statement in English, Bengali and in the language understood by the majority of the workmen in the establishment concerned shall be prominently displayed on the notice board of the establishment concerned and copies in English of the notice and the list or the statement shall be sent by registered post with acknowledgement due to the registered trade unions, if any, of the workmen and to the Labour Commissioner, West Bengal, the Secretary to the Government of West Bengal in the Department of Labour and the District Magistrate of the district in which the industry of the establishment is carried on. The intimation referred to in sub-section (3) or sub-section (6) of that section. as the case may be, to the Labour Commissioner. The date of the expiry of three days from the date of the acknowledgement of the notice by the Labour Commissioner shall be deemed to be the date on which notice has been given. On receipt of the notice or of an intimation under sub-section (3) of section 22 or report under sub-section (6) of section 22 the Labour Commissioner after making enquiries as he may deem necessary, shall forward it to the Secretary to the Government of West Bengal in the Department of Labour, together with a report whether he considers that the notice has been given frivolously or vexatiously or it would be inexpedient to make a reference under clauses (c) or (d) of sub-section (1) of section 10 of the Act to a Labour Court or a Tribunal and, if so, for what reasons and whether he recommends reference of the dispute to a Board or to a Court.
