Form- J Rule- 60(1)
APPLICATION TO SEEK WRITTEN PERMISSION TO CHANGE ANY CONDITIONS OF SERVICE DURING PENDENCY OF A DISPUTE
Before (here mention the Conciliation Officer, Board, Labour Court, Tribunal or National Tribunal)
Application for permission under sub-section (1)/sub-section (3) of Section 33 of the Industrial Disputes Act, 1947 (14 of 1947), in the matter of Reference No. …………………………
Address: ……………………………..
………………………………………
Address(es) …………………………
………………………………………
- …………………….. Applicant;
Versus
- ………… Opposite Party/Parties.
The above-mentioned applicant begs to state as follows: ………………………………… (here mention the action specified in clause (a) or clause (b) of sub-section (1) grounds on which the permission is sought for)
The applicant therefore prays that express permission may kindly be granted to him to take the following action, namely: …………………………
(here mention the action specified in clause (a) or clause (b) of sub-section (1)/sub-section (3) of Section 33)
Signature of the applicant.
Dated this ………………………. day of ……………………. 20….
Space for verification
(Signature of person verifying)
Date (on which the verification was signed) ………………………………
Place (at which the verification was signed) ………………………………
