Section 58 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
58. Legal aid.
- On receipt of a written application from migrant workmen or in the event of his death, from next of his kin for providing legal aid in relation to any proceeding before the authority under Section 5 of the Payment of Wages Act, 1936 or authority under Section 20 of the Minimum Wages Act, 1948 or appropriate Labour Court under Sub-section (2) of Section 33-C of the Industrial Disputes Act, 1947 or Commissioner for Workmen's Compensation Act, 1923 in which the migrant workman or his legal heir or dependent is a party during stay of the migrant workman in the area in which the work place is located or after his return to the home-State, the specified authority concerned in such case, if he is satisfied, may with the approval of the Labour Commissioner of the State, engage an Advocate to conduct the relevant proceedings in the concerned Court on behalf of the migrant workman or his legal heir or dependent and meet all legal expenses in this regard,Chapter-VIII Appointment, powers and duties of Chief Inspector
