Section 77 — Maintenance of seniority list of workmen:-The employer shall prepare a list of all workmen in the particular category fr
Industrial Disputes Act, 1947
Maintenance of seniority list of workmen:-The employer shall prepare a list of all workmen in the particular category from which retrenchment is contemplated to be arranged according to the seniority of their service in that category and cause a copy thereof to be pasted on a notice board in a 1 Sub-rule (3) subs. by G.S.R. 289, dated 2nd March, 1982 (w.e.f. 13-3-1982). 2 Sub-rule (3) re-numbered as sub-rule (2) by S.O. 2485, dated 20th May, 1985. 3 Sub-rule (4) re-numbered as sub-rule (3) by S.O. 2485, dated 20th May, 1985. 4 Ins. by S.O. 2485, dated 20th May, 1985. 5 Re-numbered as sub-rules (2) and (3) by S.O. 2485, dated 20th May, 1985. 6 Re-numbered as sub-rules (2) and (3) by S.O. 2485, dated 20th May, 1985. Rule 80 The Industrial Disputes (Central) Rules, 1957 73 conspicuous place in the premises of the industrial establishment at least seven days before the actual date of retrenchment.Open in Lexace · Ask the AI about this section
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