Section 77(3) in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
(3)Notwithstanding anything contained in these rules where a combined or alternative form is sought to be used by the contractors to avoid duplication of work for compliance with the provisions of any other Act Or the rules framed thereunder or any other laws or regulations or in cases where mechanised pay rolls are introduced for better administration alternative suitable form or forms in lieu of any of the forms prescribed under these rules may be used with the provisional approval of the Labour Commissioner, Orissa.
