Section 5 in The Orissa Industrial Employment (Standing Orders) Rules, 1946
5.
The prescribed particulars of workmen, for the purposes of Subsection (3) of Section 3 of the Act shall be-(1)Total number employed;(2)Number of permanent workmen;(3)Number of temporary workmen;(3-A) Number of casual workmen;(4)Number of badlis or substitutes;[4-A Number of fixed term employment workmen.] [Inserted vide O.G.E. No. 891 dated 16.5.2007.](5)Number of probationers;(6)Number of apprentices;(7)Name of the trade union or trade unions, if any, to which the workmen belong;(8)Remarks.
