INDUSTRIAL-DISPUTE-ACT

Notice

• 1.FORM OF APPLICATION FOR THE REFERENCE OF AN INDUSTRIAL DISPUTES TO A BOARD OF CONCILIATION/ COURT OF ENQUIRY/ LABOUR COURT/ TRIBUNAL/NATIONAL TRIBUNAL UNDER SECTION 10 (2) OF THE INDUSTRIAL DISPUTES ACT 1947

• 2.NOTICE TO NOMINATE REPRESENTATIVES TO CONCILIATION BOARD UNDER SECTION 10 OF THE INDUSTRIAL DISPUTES ACT 1947

• 3.ARBITRATION AGREEMENT TO REFER AN INDUSTRIAL DISPUTE TO ARBITRATION UNDER SECTION 10 (A) OF THE INDUSTRIAL DISPUTES ACT 1947

• 4.NOTICE OF CHANGE OF SERVICE CONDITIONS PROPOSED BY AN EMPLOYER UNDER SECTION 9- A OF THE INDUSTRIAL DISPUTES ACT 1947

• 5.Form-F Rule – 36

• 6.Form- G Rule- 47

• 7.Form G1 Rule 56A

• 8.Form H Rule 58

• 9.Form I Rule 59

• 10.Form- J Rule- 60(1)

• 11.Form K Rule 60(2)

• 12.Form K1 Rule 62(1)

• 13.Form K2 Rule 62(1)

• 14.Form K3 Rule 62(2)

• 15.NOTICE OF RETRENCHMENT

• 16.FORM OF NOTICE FOR PERMISSION FOR RETRENCHMENT OF WORKMEN TO BE GIVEN BY AN EMPLOYER UNDER CLAUSE (D) OF SUB-SECTION (1) OF SECTION 25-N OF THE INDUSTRIAL DISPUTES ACT, 1947 (14 OF 1947)

• 17.ANNEXURE

• 18.FORM OF NOTICE TO BE GIVEN BY AN EMPLOYER UNDER SECTION 25-FFA OF THE INDUSTRIAL DISPUTES ACT, 1947

• 19.FORM OF NOTICE FOR PERMISSION OF CLOSURE TO BE GIVEN BY AN EMPLOYER UNDER SUB-SECTION (1) OF SECTION 25-O OF THE INDUSTRIAL DISPUTES ACT, 1947 (14 OF 1947)