NOTICE OF CHANGE OF SERVICE CONDITIONS PROPOSED BY AN EMPLOYER
Name of employer_____________
Address_____________
Dated the _____________ day of_____________ 20__
In accordance with Section 9-A, of the Industrial Disputes Act, 1947, I/We hereby give notice to all concerned that it is my/our intention to effect the change/changes specified in the annexure, with effect from in the conditions of the service applicable to workmen in respect of the matters specified in the Fourth Schedule of the said Act.
Signature________
Designation_______
ANNEXURE
(Here specify the change/changes intended to be effected)
Copy forwarded to :-
- The secretary of registered trade union, if any.
- The Assistant Labour Commissioner (Central) _____________ (here enter the office address of the Assistant Labour Commissioner (Central) in the local area concerned)
- The Regional Labour Commissioner (Central)
- The Chief Labour Commissioner (Central), New Delhi
