Industrial Disputes (Central) Rules, 1957
FORM P : Notice of Retrenchment Under Clause (C) of Section 25F
(Rule 76)
Name of the employer _________________________________________________
Address _____________________________________________________________
Dated the _____________________ day of ___________ 19____________
To
The Secretary to the Government of India ,
Ministry of Labor, New Delhi .
Sir,
1. Under clause (c) of section 25F of the Industrial Disputes Act, 1947, I / we hereby inform you that I / we have decided to retrench _______________________ workmen w.e.f . _____________ for the reasons explained in the annexure.
2. The workmen concerned were given on the _______________ 19_________ one month's notice in writing as required under clause (a) of section 25F of the Act, retrenchment is being effected in pursuance of an agreement, a copy of which is enclosed. The workmen were given on the _______________ 19__________ one month’s pay in lieu of notice as required under clause (a) of section 25F of that Act.
3. The total number of workmen employed in the industrial establishment is ______ and the total number of those who will be affected by the retrenchment is given below:
| Category and designation of workmen to be retrenched | Number of workmen | |
| Employed | To be retrenched | |
| (1) | (2) | (3) |
4. I / We hereby declare that the workman/workmen concerned has / have been / will be paid compensation due to them under section 25F of the Act on __________ / expiry of the notice period.
Yours faithfully
Signature
ANNEXURE
Statement of reasons
Copy to :
( i ) Assistant Labor Commissioner (Central) of local area _____________________
ii ) Regional Labor Commissioner (Central) ___________________________ Zone.
(iii) Employment Officer, Employment Exchange _____________________________
(Full address of the Employment Exchange concerned)
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