Section 4 in The Orissa Industrial Establishments (National and Festival) Holidays Rules, 1972
4.
As soon as may be after he receives the application under Rule 3 in respect of an industrial establishment the Inspector shall-(a)where there is a registered trade union of workmen, forward a list of festival holidays proposed by the employer together with a notice in Form II, to the Secretary of such union for objections and suggestions;(b)where there is no such trade union, the Inspector shall require, the employer to display a copy of the list of festival holidays and a notice in Form III on the notice board of the establishment, for the purpose of receiving objections and suggestions from the workmen of the concerned establishment.
