Section 75A in The Rajasthan Industrial Disputes Rules, 1958
75A. [ Notice of lay off. [Inserted by F. 3(31) Lab./62, 21-10-63, IV-C, w.e.f. 05-12-63]
(1)If any workman employed in an industrial establishment as defined in the explanation to section 25 of the Act, not being an industrial establishment referred to in sub-section (1) of that section, is laid off, then the employer concerned shall give notice of the commencement and the termination of such lay off in Forms 0-1 and 0-2 respectively within three days of such commencement or termination, as the case may be.(2)Such notice shall be given by an employer in every case irrespective of whether in his opinion the workman laid off is or is not entitled to compensation in section 25-C of the Act.]
