Section 32(2) in The Bengal Industrial Employment (Standing Orders) Rules, 1946
(2)Important notice concerning individual workmen notices conveying decisions to terminate the services of workmen or to lay them off shall be served on the workman or workmen concerned personally :Provided that when it is not possible to serve such notice personally to the workman or workmen concerned, it shall be deemed to have been properly served if sent to the last known address of the workman or workmen concerned by registered post with acknowledgment due.
