Section 11 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
11. Security.
- [(1) Before the issue of a licence an amount of Rs. 100 (Rupees one hundred) for each of the workmen to be recruited/ employed as migrant workmen in respect of which the application for licence has been made shall be deposited by the contractor/local agent as security for due performance of the conditions of the licence.] [Substituted vide Orissa Gazette Extraordinary No. 663/29.4.1987-SRO No. 247/87/20.4.1987.](2)Where the applicant for the licence was holding a licence in regard to another work and that licence had expired, the Licensing Officer, if he is of the view that any amount out of the security, if any, deposited in respect of that licence is to be refunded to the applicant under Rule 17, he may, on an application made for that purpose in Form VII by the applicant, adjust the amount so as to be refunded towards the security, if any, required to be deposited in respect of the application for the new licence and the applicant need deposit, in such a case, only the balance amount, if any, after making such adjustment.
