Section 27(1) in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(1)Any dispute between an employer and an employee or employees in relation to-(a)the issue by the employer of raw materials to the employee;(b)the rejection by the employer of beedi or cigar or both made by an employee; or(c)the payment of wages for the beedi or cigar or both rejected by the employer,may be referred in writing by the employer or the employee or employees' to the Assistant Labour Commissioner having jurisdiction who shall, after making such enquiry as he may consider necessary and after giving the parties an opportunity to represent their respective cases decide the dispute and record the proceedings in Form X.
