Section 81A(5) in The Orissa Industrial Disputes Rules, 1959
(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-
