Section 75A(1) in Industrial Disputes (Central) Rules, 1957
(1)If any workman employed in an industrial establishment as defined in the Explanation below section 25-A [not being an industrial establishment referred to in sub-section (1) of that section is laid-off, then, the employer concerned shall give notices of commencement and termination of such lay-off in Form O-1 and O-2 respectively within seven days of such commencement or termination, as the case may be.
