Section 91 in The West Bengal Factories Rules, 1958
91. Notice of Inspector of lay off or closure.
- The occupier or manager of every factory shall give to the Inspector a notice of every case of lay off as soon as possible, and of every intended closure of the factory or any section or department thereof, immediately after the closure of the factory or any section or department thereof, immediately after the closure is decided upon, stating the reason for the lay off or closure, the number of workers working in the factory, section or department, as the case may be, on the date of the notice, the number of workers on lay off or likely to be unemployed on account of the closure and the possible period of the closure.+ Inserted by Amendment by Rules, 1991.[Information as to the particulars and quantity of stored chemicals and action taken or proposed to be taken to ensure safety from those chemicals while in storage during such closure shall also be furnished alongwith the report of intended closure.]. The occupier or manager shall also send a working again, stating the number of workers employed Entries to this effect shall be made in the leave with Wages Register and the Leave Book in respect of each worker concerned.
