Section 81 in The Orissa Industrial Disputes Rules, 1959
81. Report of notice of strike or lock-out.
- The report of notice of a strike or lock-out to be submitted by the employer under Sub-section (6) of Section 22 of the Act shall be sent by registered post or given personally to the Conciliation Officer appointed for the local area concerned, with a copy by registered post to-(1)Labour Commissioner, Orissa, Bhubaneswar.(2)Secretary to the Government of Orissa, Labour, Employment and Housing Department, New Capital, Bhubaneswar.(3)Administrative Department concerned of the State Government.(4)District Magistrate having jurisdiction.
