Prelude Chapter VB of the Industrial Disputes Act, 1947 (Sec. 25K) denotes that the provisions of this Chapter shall apply to an industrial establishment in which not less than 100 workmen were employed on an average per working day for the proceeding 12 months. Sec. 25N of the I. D. Act falls under the said Chapter VB which denotes about conditions precedent to retrenchment of workmen. Before actually getting into the conditions precedent and conditions subsequent for retrenchment or workmen, let us discuss the very important aspect i.e., procedure of retrenchment as laid down under Sec. 25G of the I. D. Act, 1947.  Sec. 25G Procedure for Retrenchment Where any workman in any industrial establishment who is a citizen of India is to be retrenched and he belongs to a particular category of a workman in that establishment, in the absence of any agreement between the employer and workman in this behalf, employer shall ....