Form P Rule 76
NOTICE OF RETRENCHMENT
Form of Notice of Retrenchment to be given by an employer under clause (c) of Section 25-F of the Industrial Disputes Act, 1947
Name of employer ………………
Address……………
Dated the ……………… day of ……………… 20….
To,
The Secretary to the Government of India,
Ministry of Labour, New Delhi.
Sir,
Under clause (c) of Section 25-F of the Industrial Disputes Act, 1947 (14 of 1947), I/we hereby inform you that I/we have decided to retrench*· ………….. workmen with effect from [1]………….. for the reasons explained in the Annexure.
[2] The workmen concerned were given on the [3]……….. 20…. one month's notice in
writing as required under clause (a) of Section 25-F of that Act. Retrenchment is being effected in
pursuance of an agreement, a copy of which is enclosed. The workmen were given on the [4]…………… 20 ….one month's pay in lieu of notice as required under clause (a) of Section 25-F of that Act.- The total number of workmen employed in the industrial establishment is [5] and the total number of those who will be affected by the retrenchment is given below:
|
Category and designation of workman to be retrenched |
Number of workman |
|
|
Employed |
To be retrenched |
|
|
(1) |
(2) |
(3) |
|
|
|
|
|
|
|
|
I/We hereby declare that the workman/workmen concerned has/have been/will be paid compensation due to them under Section 25-F of the Act on[6] /the expiry of the notice period.
Yours faithfully
………………..[7]
ANNEXURE
Statement of Reasons
Copy to: (1) Assistant Labour Commissioner (Central) ……………. (Here enter officer address of the Assistant Labour Commissioner (Central) in local area concerned.
(2) Regional Labour Commissioner (Central) ………………… Zone.
(3) Employment Officer, Employment Exchange …………………….
(Enter the full address of the Employment Exchange concerned)
*· Here insert the number of workmen.
[1] Here insert the date
[2] Delete the portion which is not applicable.
[3] Here insert the date.
[4] Here insert the date.
[5] Here insert the total number of workmen employed in the industrial establishment.
[6] Here insert the date.
[7] Here insert the position which the person who signs this letters holds with the employer issuing the letter.
