Section 45 in The Orissa Industrial Disputes Rules, 1959
45. Returning Officer.
(a)The Labour Commissioner may appoint an officer of a competent non-official to act as the Returning Officer for the purpose of the election.(b)The Returning Officer shall fix a date as the closing date for receiving nominations from candidates for election as workmen's representatives in the Committee.(c)For holding the election, the Returning Officer shall also fix a date which shall not be earlier than three days and later than [fifteen] [Substituted vide Notification No. 14393/29.12.1964-Orissa Gazette Part-III/1965.] days after the closing date for receiving nominations.(d)The dates so fixed shall be notified at least seven days in advance to the workmen. Such notice shall be affixed on the notice board or given adequate publicity in such manner as it is deemed suitable amongst the workmen. The notice shall specify the number of seats to be elected by the groups, sections, shops or departments.
