Industrial Disputes (Central) Rules, 1957
FORM Notice of Strike to be given by Union / Workmen in Public Utility Service
(Rule 71)
Name of Union _______________________________________________________
Name of five elected representatives of workmen ___________________________
Dated this the day of 19
To
(Name of the employer)
Sir / Sirs,
In accordance with the provisions contained in sub-section (1) of section 22 of the Industrial Disputes Act, 1947, I / we hereby give you notice that I propose to call a strike / we propose to go on strike on ____________ 19__________ , for the reasons explained in the annexure.
Yours faithfully,
____________________________
(Secretary of the Union )
Five representatives of the workmen duly elected at a meeting held on _________________ (date), vide resolution attached.
ANNEXURE
Statement of the case
Copy to :
( i ) Asstt . Labor Commissioner (Central) of local area ________________________
ii ) Regional Labor Commissioner (Central) _______________________________ Zone.
(iii) Chief Labor Commissioner (Central) __________________________________
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