Section 22 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
22. Matters to be taken into account in granting or refusing a licence.
- In granting or refusing to grant a licence, the licensing officer shall take the following matters into account, namely :(a)whether the applicant -(i)is a minor; or(ii)is of unsound mind and stands so declared by a competent Court; or(iii)is an undischarged insolvent;(iv)has been convicted (at any time during a period of five years immediately preceding the date of application) of an offence which in the opinion of the State Government involves moral turpitude;(b)whether there is an order of the appropriate Government or an award or settlement for the abolition of contract labour in respect of particular type of work in the establishment in relation to which the applicant is a contractor;(c)whether an order has been made in respect of the applicant under Sub-Section (1) of Section 14 and if so, whether period of three years has elapsed from the date of that order;(d)whether the fees for the application have been deposited at the rates specified in Rule 26; and(e)whether security has been deposited by the applicant at the rates specified in Rule 24.
