Form Q Rule 76A
FORM OF NOTICE TO BE GIVEN BY AN EMPLOYER UNDER SECTION 25-FFA
OF THE INDUSTRIAL DISPUTES ACT, 1947
Name of employer……………….
Address …………………………
………………………………….
Dated the ………………… day of ………………. 20….
To,
The Secretary to the Government of India,
Department of Labour and Employment,
New Delhi.
Sir,
Under Section 25-FFA of the Industrial Disputes Act, 1947 (14 of 1947), I/we hereby inform you that I/we have decided to close down ………………….. (name of the undertaking) with effect
from ………………….. for the reasons explained in the Annexure. The number of workmen whose services would be terminated on account of the closure of the undertaking is …………… (number of workmen).
Yours faithfully,
………………..
ANNEXURE
Statement of reasons
Copy to: ---
- The Regional Labour Commissioner (Central)………………. (here enter the office address of Regional Labour Commissioner (Central))
- The Assistant Labour Commissioner (Central)………………... (here enter the office address of The Assistant Labour Commissioner (Central))
The Employment Exchange ………………………. (Here enter the office address of the Exchange in the local area concerned)
