Section 44 in The Orissa Industrial Disputes Rules, 1959
44. Voters' list.
- The voters' list shall be prepared by the employer alphabetically or serially according to consecutive token or ticket numbers of the workmen in Form 'H' or in any other manner approved by the Labour Commissioner and exhibited in conspicuous places at least six weeks before the date fixed for elections calling for suggestions and objections regarding inclusion or exclusion of voters within a specified date. Such suggestions to and objections to the voters' list shall be made in Form 'I', copies of which shall be supplied by the employer to the workmen requiring them. The Labour Commissioner or an officer appointed by him shall consider these suggestions and objections and his decision shall be final. The final voters' list shall be exhibited in conspicuous places at least two weeks before the date fixed for election.
