Section 81A(4) in The Orissa Industrial Disputes Rules, 1959
(4)[ The order of the authority under Sub-section (4) of Section 25-M either granting or refusing permission to lay-off/continue the lay-off for reasons to be recorded in writing in the said order, shall be communicated to the employer and the workmen concerned by registered post with acknowledgement due in Form U-2 with copy to the Secretary to the Government of Orissa, Labour and Employment Department, Bhubaneswar, Deputy/Assistant Labour Commissioner of the concerned zone and the Local Conciliation Officer.] [Substituted vide Notification No. 11688/6.6.1986.]
