Section 6 — General remarks, if any

General remarks, if any. Date.................. Place................ Signature of employer or his representative. *Strike out the portion not applicable.] FORM H [SEE RULE 58] Form for memorandum of settlement Names of Parties: Representing employer(s): Representing workmen: Short recital of the case Terms of settlement Signature of the parties ............ .................................. Witnesses: 1 Ins. by G.S.R. 1078, dated 4th August, 1962. Schedule The Industrial Disputes (Central) Rules, 1957 79 (1) .................................. (2) ................................... .................................................. *Signature of Conciliation Officer. -------------------------- Board of Conciliation. Copy to: (Here enter the office address of the Assistant Labour Commissioner (Central)] in the local area concerned.) (1) [Assistant Labour Commissioner (Central)………………………. (2) Regional Labour Commissioner (Central).......; (3) Chief Labour Commissioner (Central), New Delhi..... (4) The Secretary to the Government of India, Ministry of Labour, New Delhi. +In case of settlements effected by. Conciliation Officer. -------------------------- Board of Conciliation. +In cases where settlements are arrived at between the employer and his workmen otherwise than in the course of conciliation proceeding. FORM I [SEE RULE 59] COMPLAINTS REGARDING CHANGE OF CONDITIONS OF SERVICE Labour Court ..................... Tribunal Before the --------------------…………….. Complaint under section 33A of the National Tribunal Industrial Disputes Act, 1947. In the matter of: Reference No. .............. A…………………. Complainant(s) Versus B…………………. Opposite Party (ies) Address: The petitioner(s) begs/beg to complain that the Opposite Party(ies) has/have been guilty of a contravention of the provisions of section 33 of the Industrial Disputes Act, 1947 (14 of 1947) as shown below: — (Here set out briefly the particulars showing the manner in which the alleged contravention has taken place and the grounds on which the order or act of the management is challenged) Labour Court ---------------------- The complainant(s) accordingly prays/pray that the Tribunal ----------------------- National Tribunal may be pleased to decide the complaint set out above and pass such order or orders thereon as it may deem fit and proper. The number of copies of the complaint and its annexures required under rule 59 of the Industrial Disputes (Central) Rules, 1957, are submitted herewith. Signature of the complainant(s). 80 The Industrial Disputes (Central) Rules, 1957 Schedule Dated this............ day of............. 20..... Verification I do solemnly declare that what is stated in paragraphs...........above is true to my knowledge and that what is stated in paragraphs..................above is stated upon information received and believed by me to be true. This verification is signed by me at ………………..on..........................day of..............20............ Signature or Thumb impression of the person verifying FORM J [SEE RULE 60 (1)] Before (here mention the Conciliation Officer, Board, Labour Court, Tribunal or National Tribunal). sub-section (1) Application for permission under-------------------------of section 33 of the sub-section (3) Industrial Disputes Act, 1947 (14 of 1947), In the matter of: Reference No................. A…………………. Applicant Address: versus B………………….. Opposite Party(ies). Address: The above mentioned applicant begs to state as follows. [Here mention the action specified in clause (a) or clause (b) of sub-section (1) grounds on which the permission is sought for]. The applicant therefore prays that express permission may kindly be granted to him to take the following action, namely: — [Here mention the action specified in clause (a) or of of sub-section (1) clause (b) of section 33.] ---------------------- of of sub-section (3) Signature of the applicant. Dated this............. day of................. 20..... SPACE FOR VERIFICATION Date (on which the verification was signed) ............. Place (at which the verification was signed) ............ (Signature of the person verifying). *FORM K [SEE RULE 60 (2)] Before (here mention the Conciliation Officer, Board, Labour Court, Tribunal or National Tribunal). Application under sub-section (2) of section 33 of the Industrial Disputes Act, 1947 (14 of 1947) In the matter of: Reference No. .............. A………………… Applicant. Address: versus B..................... Opposite Party(ies). Address The above mentioned applicant begs to state as follows: — Schedule The Industrial Disputes (Central) Rules, 1957 81 (Here set out the relevant facts and circumstances of the case.) *The workman/workmen discharged/dismissed under clause (b) of sub- section (2) of section 33 has/have been paid wages for one month. The applicant prays that the Conciliation Officer/Board/Labour Court/ Tribunal/ National Tribunal may be pleased to approve of the action taken, namely: [Here mention the action taken under clause (a) or clause (b) of sub-section (2) of section 33]. Signature of the applicant. SPACE FOR VERIFICATION Dated this...............day of............20......... Date (on which the verification was signed)..................... Place (at which the verification was signed)........(Signature of the person verifying). *Delete, if not applicable. 1[FORM K-1 [SEE RULE 62(1)] Application under sub-section (1) of section 33C of the Industrial Disputes Act, 1947 To (1) The Secretary to the Government of India, Ministry of Labour and Employment, New Delhi. (2) The Regional Labour Commissioner (Central),.............. (here insert the name of the region). Sir, I/We have to state that I am/we are entitled to receive from M/s.......................a sum of Rs...................on account of..................under the provisions of [Chapter V-A/Chapter V-B] of the Industrial Disputes Act, 1947 in terms of the award dated the................. given by...................………….in terms of the settlement dated the........……………………….........arrived at between the said M/s................................and their workmen through...........................the duly elected representatives. I/We further state that I/we served the management with a demand notice by registered post on...........................for the said amount which the management has neither paid nor offered to pay to me/us even though a fortnight has since elapsed. The details of the amount have been mentioned in the Statement hereto annexed. I/We request that the said sum may kindly be recovered from the management under sub-section (1) of section 33C of the Industrial Disputes Act, 1947, and paid to me/us as early as possible. Signature of the applicant(s) Address(es)

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