Section 4 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
4. Issue of certificate of registration.
(1)Where the Registering Officer registers the establishment, he shall issue to the principal employer a certificate of registration in Form II.(2)The Registering Officer shall maintain a register in Form III showing the particulars of the establishments in relation to which certificates of registration are issued by him.(3)The concerned Registering Officer of the State wherein the Establishment is located shall, while issuing the certificate of registration to the principal employer of the establishment, send a copy of the relevant application made to him in Form I and an original copy of the said certificate of registration alongwith his recommendation, to the concerned Registering Officer of the State from where the migrant workers are proposed to be recruited. On receipt of the same, the Registering Officer of the latter State, shall record all particulars in this respect as contained in Form I and the certificate of registration, in a register.(4)If, in relation to an establishment, there is any change in the particulars specified in the certificate of registration, the principal employer of the establishment shall intimate to the Registering Officer, within thirty days from the date when such change takes place, the particulars of, and the reasons for, such change, under intimation to the concerned Licensing Officer of the State from which migrant workers are to be recruited.
