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State of Odisha - Section

Section 43 in The Orissa Industrial Disputes Rules, 1959

43. Qualification for votes.

- All workmen [* * *] [Omitted vide Notification No. 14393/29.12.1964-Orissa Gazette Part-III/1965.] who are not less than eighteen years of age and who have put in not less than six months' continuous service in the establishment, shall be entitled to vote in the election of the representatives of workmen.[Explanation - A workman who has put in a continuous service of not less than six months in two or more establishments belonging to the same employer shall be deemed to have satisfied the service qualification prescribed under this rule.] [Inserted vide Notification No. 14393/29.12.1964-Orissa Gazette Part-III/1965.]