Industrial Disputes (Central) Rules, 1957

72. Notice of lock-out

The notice of lock- out to be given by an employer carrying on a public utility service shall be in Form M. ¹⁹[The notice shall be displayed conspicuously by the employer on a notice board at the main entrance to the establishment and in the Manager’s office:

PROVIDED that where a registered trade union exists, a copy of the notice shall also be served on the Secretary of the union.]

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