Section 81A in The Orissa Industrial Disputes Rules, 1959
81A. [ Application for permission for lay-off under Section 25-M. [Inserted vide Notification No. 7326/14.4.1976.]
- [(1) Application for permission to lay-off any workman under Section (1) or for permission to continue the lay-off under Sub-section (3) of Section 25-M shall be made in Form U-1 and delivered to the authority specified under Sub-section (1) (hereinafter referred to as the authority) either personally or by registered post with acknowledgement due and where the application is sent by registered post, the date on which the same is delivered to the said authority shall be deemed to be the date on which the application is made for the purpose of Sub-section (5) of the said section. Where permission is sought under Sub-section (1) of Section 25-M a copy of such application shall be served by the employer simultaneously either personally or by registered post with acknowledgement due on the workman concerned.](2)The application for permission shall be made in triplicate.](3)The employer concerned shall furnish to the authority to whom the application for permission has been made such further information as the authority considers necessary for arriving at a decision on the application, as and when called for by such authority, so as to enable the authority to communicate the permission or refusal to grant permission within the period specified in Sub-section (5) of Section 25-M.(4)[ The order of the authority under Sub-section (4) of Section 25-M either granting or refusing permission to lay-off/continue the lay-off for reasons to be recorded in writing in the said order, shall be communicated to the employer and the workmen concerned by registered post with acknowledgement due in Form U-2 with copy to the Secretary to the Government of Orissa, Labour and Employment Department, Bhubaneswar, Deputy/Assistant Labour Commissioner of the concerned zone and the Local Conciliation Officer.] [Substituted vide Notification No. 11688/6.6.1986.](5)Where the permission to lay-off/continue the lay-off has been granted by the said authority, the employer concerned, shall send by registered post or give personally to the Conciliation Officer appointed by the State Government for the local area concerned, a notice of commencement and termination of such lay-off in Forms U-3 and U-4 respectively, immediately before commencement of the layoff or immediately after termination of the lay-off, with a copy by registered post to-
