Industrial Disputes (Central) Rules, 1957

FORM M-B : Notice of Lock-Out to be given by an Employer Carrying on a Public Utility Service

(Rule 72)

Name of the employer _________________________________________________

Address _____________________________________________________________

Dated the _____________________ day of ______________ 19 ________________

In accordance with the provisions of sub-section (2) of section 22 of the Industrial Disputes Act, 1947, I / we hereby give notice to all concerned that it is my / our intention to effect a lock-out, in __________________ deptt.(s), section(s), of my / our establishment w.e.f. _______________ for the reasons explained in the annexure.

Signature   ____________________

Designation   ___________________

ANNEXURE

Statement of reasons

Copy to : 

(i) The Secretary of the Registered Union, if any.

(ii) Asstt. Labor Commissioner (Central) of local area __________________

(iii) Regional Labor Commissioner (Central) _________________ Zone.

(iv) Chief Labor Commissioner (Central), New Delhi.