Form PA Rule 76A (1)
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)
To,
…………………………
…………………………
Date: …………………
The Central Government/authority[1] specified under clause (c) of sub-section (1) of Section 25-N.
Sir,
Under clause (c) of sub-section (1) of section 25-N of the Industrial Disputes Act, 1947(14 of 1947), I/we hereby inform you that [2]I/we propose to retrench ……………. workmen being workmen to whom sub-section (1) of Section 25-N applies with effect from ……………. for the reasons set out in the Annexure.
- The workmen[3] concerned have been given notice in writing as required under clause (a) of sub-section (1) of Section 25-N/have not been given notice since the retrenchment is under an agreement (copy of which is enclosed) as provided in the proviso to the said clause.
- The total number of workmen employed in the industrial establishment is ………………… and
the total number of those who will be affected by the proposed retrenchment is as given below:
|
Category and designation of workman to be retrenched |
Number of workman |
|
|
Employed |
To be retrenched |
|
|
(1) |
(2) |
(3) |
|
|
|
|
|
|
|
|
- Permission is solicited for the proposed retrenchment under clause (c) of sub-section (1) of Section 25-N.
- I/We hereby declare that the workmen permitted to be retrenched will be paid compensation due to them under clause (b) of sun-section (1) of Section 25-N of the Act.
Yours faithfully,
(Signature)
[1] Strike out whatever is inapplicable.
[2] Strike out whatever is inapplicable.
[3] Strike out whatever is inapplicable.
