Industrial Disputes (Central) Rules, 1957
FORM E: Notice of Chance of Service Conditions Proposed by an Employer
(Rule 34)
Name of employer ____________________________________________
Address ____________________________________________________
Dated the _____________ day of _______________ 19 __________
In accordance with section 9A of the Industrial Disputes Act, 1947, I / we hereby give notice to all concerned that it is my / our intention to effect the change / changes specified in the annexure, with effect from ______________ in the conditions of service applicable to workmen in respect of the matters specified in the Fourth Schedule to the said Act.
Signature _________
Designation ________
ANNEXURE
(Specify the change / changes intended to be effected)
Copy forwarded to :
( i ) The Secretary of registered trade union, if any;
(ii) Asstt . Labor Commissioner (Central) of local area ___________
iii ) Regional Labor Commissioner (Central)_____________ Zone ;
(iv) Chief Labor Commissioner (Central )_ ____________________
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