Section 35 in West Bengal Industrial Disputes Rules, 1958
35. Manner of service of notice of change.
(1)Where there are numerous workmen affected by a notice of change and the majority of such workmen are members of any trade union or association, the notice in Form E shall 'be served on the Secretary or Principal Officer of the trade union or association and copies of such notices shall be affixed on Notice Boards at or near the entrance or entrances of the establishment concerned and notice shall remain so affixed for a period of twenty one days. The notice shall be in English, Bengali and in the language understood by the majority of the workmen in the establishment concerned. The service of notice on the Secretary. or where there is no Secretary, on the Principal Officer of the trade union or association shall be deemed to be service on all such workmen :Provided that if the Secretary or the Principal officer refuses to receive the notice or that for any other reason the notice cannot be served on the Secretary or the Principal Officer in the ordinary way the exhibition of the notice on the Notice Boards in the manner specified in sub-rule (2) shall be deemed to be service on all such workmen.(2)Where there are numerous workmen affected by a notice of change and the majority of such workmen are not members of any trade union or association, the employer shall, where personal service is not practicable, cause the service of any such notice to be made by the affixing the same to a Notice Board, at or near the entrance or entrances of the establishment concerned and the notice shall remain so affixed for a period of twenty-one days. the notice shall be in English, Bengali and in the language understood by the majority of the workmen in the establishment concerned.(3)Two copies of such notice shall simultaneously be forwarded by the employer to the Labour Commissioner.Works Committee.
