Industrial Disputes (Central) Rules, 1957

FORM H : Memorandum of Settlement

(Rule 58)

Parties to the settlement

                                                               Representing employer (s)

                                                               Representing ;workmen (s);

short recital of the case ___________________________________________Terms of settlement _______________________________________________________

Signature of the parties ____________________________

Witnesses :

(1)

(2)

Signature of Conciliation Officer / Board of Conciliation.

Copy to :

( i ) ²⁸[ Asstt . Labor Commissioner (Central) of local area ________________]

ii ) Regional Labor Commissioner (Central)

(iii) Chief Labor Commissioner (Central), New Delhi

(iv) The Secretary to the Government of India , Ministry of Labor, New Delhi . 

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