Section 12(1) in The Orissa Industrial Housing Rules, 1969
(1)Whenever houses are vacant [or are likely to fall vacant] [Inserted vide Orissa Gazette Part-III/10-11-1978.] and the Housing Commissioner is of the opinion that they may be let out, he shall issue a notice in such manner as he thinks necessary specifying the number of houses available for allotment and the rent and other particulars thereof alongwith the terms and conditions of allotment. The said notice shall be affixed on the Notice Board of the Housing Commissioner. As many copies of the notice as there are managements, governed by the Factories Act, 1948, be sent at least 10 clear days in advance of the proposed allotment to the authorities of the said managements.
