Section 74 in The Rajasthan Industrial Disputes Rules, 1958
74. Report of notice of strike or lock-out.
- The report of notice of a strike or lock-out to be submitted by the employer under sub-section (6) of section 22, shall be sent by registered post or given personally to the Conciliation Officer appointed for the local area concerned, with copy by registered post to:-(1)The Secretary to the Government, Labour Department, Government of Rajasthan, Jaipur.(2)The Labour Commissioner, Rajasthan, Jaipur.(3)The District Magistrate concerned.
