Section 25 — Any other relevant factors with details thereof

Any other relevant factors with details thereof. 1[***] 2[FORM Q [SEE RULE 76A] FORM OF NOTICE OF CLOSURE TO BE GIVEN BY AN EMPLOYER UNDER SECTION 25-FFA OF THE INDUSTRIAL DISPUTES ACT, 1947 Name of employer........................... Address......................... Dated the...................day of.............. 20............. To The Secretary to the Government of India, Department of Labour and Employment, New Delhi. Sir, Under section 25-FFA of the Industrial Disputes Act, 1947 (14 of 1947), I/we hereby inform you that I/we have decided to close down ....................... (name of the undertaking) with effect from ....................... for the reasons explained in the Annexure. The number of workmen whose services would be terminated on account of the closure of the undertaking is ....................... (number of workmen). Yours faithfully, *(Here insert the position which the person who signs this letter holds with the employer issuing this letter). ANNEXURE STATEMENT OF REASONS Copy to:- (1) The Regional Labour Commissioner (Central)* ................ (2) The Assistant Labour Commissioner (Central)* ................ (3) The Employment Exchange*..............……………………….. *(Here enter the office address of the Regional Labour Commissioner (Central)/Assistant Labour Commissioner (Central) and the Employment Exchange in the local area concerned.)] 3[FORM QA (TO BE SUBMITTED IN TRIPLICATE) [SEE RULE 76C(1)] Form of notice for permission of closure to be given by an employer under sub-section (1) of section 25-O of the Industrial Disputes Act, 1947 (14 of 1947) Date ................... 1 Form PB omitted by S.O. 2485, dated 20th May, 1985. 2 Ins. by G.S.R. 410(E), dated 13th September, 1972. 3 Ins. by G.S.R. 111 (E), dated 5th March, 1976. Schedule The Industrial Disputes (Central) Rules, 1957 97 To The Secretary to the Government of India, Ministry of Labour, New Delhi. Sir, Under section 25C of the Industrial Disputes Act, 1947 (14 of 1947), I/we hereby inform you that I/we propose to close down the undertaking specified below of/(name of the industrial establishment) (Give details of the undertaking) ................................................................. with effect from....................................for the reasons explained in the Annexure.

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