Section 4 — Station ...................

Station .................... Date ........................ ANNEXURE (Herein set out the details of the money due or the benefits accrued together with the case for their admissibility)] 1[FORM K-4 [SEE RULE 62(2)] APPLICATION BY A PERSON WHO IS AN ASSIGNEE OR HEIR OF A DECEASED WORKMAN UNDER SUB-SECTION (2) OF SECTION 33C OF THE INDUSTRIAL DISPUTES ACT, 1947 (14 OF 1947) Before the Central Government Labour Court at ........................... Between (1) Name of the applicant/applicants (2) Name of the employer I am/we are the assignee(s) heir(s) of the deceased workman and am/are entitled to make an application on his behalf. Shri…….....................is former workman of M/s......................………………of .....................is entitled to receive from the said M/s ................................ the money/benefits mentioned in the statement hereto annexed; It is prayed that the Court be pleased to determine the amount/amounts due to the deceased workman. Name and Address of workman.... Signature or thumb impression of the applicant(s)....................……... Address of the applicant(s) ........... Station:…………….. Date:……………….. ANNEXURE [Herein set out the details of the money due or the benefits accrued together with the case for their admissibility).] 1 Ins. by G.S.R. 1070, dated 23rd July, 1977. 84 The Industrial Disputes (Central) Rules, 1957 Schedule FORM L [SEE RULE 71] FORM OF NOTICE OF STRIKE TO BE GIVEN BY 1[UNION/WORKMEN] IN PUBLIC UTILITY SERVICE NAME OF UNION 2[Names of five elected representatives of workmen.] Dated the ............. day of ................20......... To (The name of the employer) Dear 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 .........20.........., for the reasons explained in the annexure. Yours faithfully, Secretary of the Union --------------------------------------------------------------------------------------------- 3[Five representatives of the workmen duly elected at a meeting held on.......(date), vide resolution attached] ANNEXURE Statement of the case. Copy to : (1) Assistant Labour Commissioner (Central)……………………………………….. (Here enter office address of Assistant Labour Commissioner (Central) in the local area concerned) (2) Regional Labour Commissioner (Central) ....................... Zone. (3) Chief Labour Commissioner (Central), New Delhi. 4[FORM M [SEE RULE 72] FORM OF NOTICE OF LOCK-OUT TO BE GIVEN BY AN EMPLOYER CARRYING ON A PUBLIC UTILITY SERVICE Name of employer....................................…………………………………………. Address..........................................................…………………………………. Dated the..............day of............20............ In accordance with the provisions of sub-section (2) of section 22 of the Industrial Disputes Act, 1947, I/we hereby give notice to all concerned that it is my/our intention to effect a lock-out in...........................department(s)/section(s) of my/our establishment with effect from..................for the reasons explained in the annexure. Signature………………. Designation…………. ANNEXURE STATEMENT OF REASONS Copy forwarded to 1 Subs. by G.S.R. 488, dated 16th March, 1965. 2 Subs. by G.S.R. 488, dated 16th March, 1965. 3 Subs. by G.S.R. 1151, dated 8th October, 1959. 4 Subs. by G.S.R. 1151, dated 8th October, 1959. Schedule The Industrial Disputes (Central) Rules, 1957 85 (1) The Secretary of the Registered Union, if any. (2) Assistant Labour Commissioner (Central)………………………………………. (Here enter office address of the Assistant Labour Commissioner (Central) in the local area concerned.] (3) Regional Labour Commissioner (Central)..............Zone (4) Chief Labour Commissioner (Central), New Delhi.] 86 The Industrial Disputes (Central) Rules, 1957 Schedule FORM N [SEE RULE 73] FORM OF REPORT OF STRIKE OR LOCK-OUT IN A PUBLIC UTILITY SERVICE Information to be supplied in this form immediately on the occurrence of a strike or lock-out in a public utility service to the Assistant Labour Commissioner (Central) for the local area concerned Name of under- taking Station and district Normal working strength Number of workers involved Strike or lock- out Date of commen cement of strike or lock-out Cause Was notice of strike or lock- out given? if so on what date and for what period Is there any permanent agency or agreement in the undertaking for the settlement of dispute between the employer and workmen? If any exists, particulars thereof Any other information Directly Indirectly 1 2 3 4 5 6 7 8 9 10 11 Notes.:-Column.-(3) Give the average number of workmen employed during the month previous to the day on which the strike or lock-out occurred. While reckoning the average, omit the days on which the attendance was not normal for reasons other than individual reasons of particular workmen. Thus days on which strike or lock-out occurs or communal holiday is enjoyed by a large section of workers should be omitted. Column.-(4) If, say, 200 workers in a factory strike work and in consequence the whole factory employing 1,000 workers has to be closed then, 200 should be shown under “directly” and the remaining under “indirectly”. If the strike of 200 workers does not Schedule The Industrial Disputes (Central) Rules, 1957 87 affect the working of the other departments of the factory, the number of workers involved would only be 200, which figure should appear under „directly‟ and column „indirectly‟ would be blank. Column.-(8) Give the main causes of the dispute as well as the immediate cause that led to the strike or lock-out. 88 The Industrial Disputes (Central) Rules, 1957 Schedule FORM O [SEE RULE 75] REGISTER PART I Serial No. Industry Parties to the Settlement Date of Settlement Remarks* *Whether the settlement was effected at the intervention of the conciliation machinery, or by mutual negotiations between the parties, may be indicated here. PART II Should contain one copy each of the settlements in the serial order indicated in Part I 1[FORM O-1 [SEE RULE 75A] To The Regional Labour Commissioner (Central), ..................………………………………………… (here specify the region concerned) Sir, Under rule 75A of the Industrial Disputes (Central) Rules, 1957 I/we hereby inform you that I/we have laid off.............out of a total of† .................. workmen employed in the establishment with effect from††.................for the reasons explained in the Annexure.

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