Section 72 in M.P. Industrial Disputes Rules, 1957
72. Notice of lock-out.
- The notice of lock-out to be given by an employer carrying on a public utility service shall be in Form M. [The notice shall be displayed conspicuously by the employer on a notice board at the main entrance to the establishment in the Manager's office :Provided that where a trade union exists, a copy of the notice shall also be served on the Secretary of the Union.] [Inserted by Notification No. 9338-1545-XVI/60, dated 18-12-1962.]
