Industrial Disputes Act, 1947

25F. Conditions precedent to retrenchment of workmen

No workman employed in any industry who has been in continuous service for not less than one year under an employer shall be retrenched by that employer until-

(a) the workman has been given one month’s notice in writing indicating the reasons for retrenchment and the period of notice has expired, or the workman has been paid in lieu of such notice, wages for the period of the notice;

¹²⁹ [* * *]

(b) the workman has been paid, at the time of retrenchment, compensation which shall be equivalent to fifteen days’ average pay¹³⁰[for every completed year of continuous service] or any part thereof in excess of six months; and

(c) notice in the prescribed manner is served on the appropriate government ¹⁰⁷[for such authority as may be specified by the appropriate government by notification in the Official Gazette].

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