Section 58 in The Orissa Industrial Disputes Rules, 1959
58. Facilities for meetings.
(a)The employer shall provide accommodation for holding meetings of the Committee. He shall also provide all necessary facilities to the Committee and to the members thereof for carrying out the work of the Committee.(b)The employer shall provide the articles of stationery for recording of the minutes and postage and any other incidental expense for despatch of the proceedings of the meeting to the persons to whom these are to be sent according to the provisions of these rules.(c)No deduction from the wages of the workers' representatives and average earnings in the case of workmen who are piece-workers shall be made for the time spent by them during working hours in attending meetings of the Works Committee.(d)[ The Secretary of the Committee may, with the prior concurrence of the Chairman, put up notice regarding the work of the Committee on the notice-board of the establishment.] [Inserted vide Notification No. 14393/29.12.1964-Orissa Gazette Part III/1965.]
