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The Industrial Disputes (Central) Rules, 1957
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1. |
Form A Rule 3 of Application for the reference of an Industrial Dispute to a Court of Enquiry/Labour Court/Tribunal |
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2. |
Form B Rule 6 Notice to Nominate Representatives to Conciliation Board |
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3. |
Form C Rule 7 : of Arbitration Agreement to refer an Industrial Dispute to Arbitration. (Under Section 10A of the Industrial Dispute Act, 1947) |
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4. |
Form D Rule 17: of Summons to produce documents etc., in a Board/Court/Tribunal |
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5. |
Form E Rule 34 : Notice of Change of Service Conditions proposed by an employer |
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6. |
Form F Rule 36: for Authorising Representation to a Dispute by the parties to dispute. |
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7. |
Form G Rule 47 : of Nomination To Works Committee |
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8. |
Form G1 Rule 56A : for Half yearly return on Works Committee (to be submitted to concerned Conciliation Officer) |
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9. |
Form H Rule 58 : for Memorandum of Settlement |
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10. |
Form I Rule 59 : for registering complaints regarding change in conditions of Service |
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11. |
Form J Rule 60(1) : Application to seek written permission to change any conditions of service during pendency of a dispute. |
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12. |
Form K Rule 60(2) : Application to seek approval after having changed any conditions of service during pendency of a dispute. |
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13. |
Form K1 Rule 62(1) : Application for recovery of any amount from an Employer under any reward or settlement. |
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14. |
Form K2 Rule 62(1) : Application for recovery of any amount from an Employer under any reward or settlement by an assignee/heir of the workman. |
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15. |
Form K3 Rule 62(2) : Application for determination of amount due from an Employer to a worker. |
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16. |
Form K4 Rule 62(2) : Application for recovery of amount due from an Employer as determined by the Labour Court. |
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17. |
Form L Rule 71 : of notice of strike to be given by the employee(s) in Public Utility Service |
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18. |
Form M Rule 72 : of notice of lockout to be given by an employer carrying on a Public Utility Service |
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19. |
Form N Rule 73 : of Report of a Strike or Lockout in a Public Utility Service |
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20. |
Form O Rule 75: Register of Settlements |
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21. |
Form O1 Rule 75A: Notice of Commencement of Lay Offs |
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22. |
Form O2 Rule 75A: Notice of Termination of Lay Offs |
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23. |
Form O3 Rule 75B (1) : of application for permission to lay off / to continue the layoff. |
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24. |
Form P Rule 76 : of Notice of Retrenchment |
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25. |
Form PA Rule 76A (1) : Notice of and Application for permission for retrenchment |
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26. |
Form Q Rule 76A : of Notice of closure to be given by an employer |
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27. |
Form QA Rule 76C (1) : of notice and application for permission of closure |
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