Section 4(3) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(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.
