Industrial Disputes (Central) Rules, 1957
FORM J :
Conditions of Service, Etc. Pending Proceedings
(Rule 60 (1)
Before ________________ (Conciliation Officer / Board /
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 ___________
_______________________________ Applicant
Versus_______________________________ Opposite party (ies)
The abovementioned applicant begs to state as follows
:
(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
:
(Mention the action specified in clause (a) or clause (b) of
sub-section (1) / (3) of section 33)
Signature of the applicant
Dated this the _____________ day of ______________ 19
____________
Verification
_________________________________________________________
__________________________________________________________________
Signature of the person verifying
_________________________________________
Date (on which the verification was signed)
________________________________
Place (at which the verification was signed) _________________________________
