Section 5 in The Orissa Industrial Establishments (National and Festival) Holidays Rules, 1972
5.
The Inspector shall after considering the objections or suggestions, if any, received from the trade union or the workmen, as the case may be, approve the list with such alterations as he deems necessary. The approved list of the festival holidays shall be communicated to the employer and the union or the workmen, as the case may be, within seven days of the approval of the list.
