Section 22(1) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(1)The Registering Officer, after receiving application under sub-rule (1) of rule 21 shall register the establishment and issue a certificate of registration to the applicant within fifteen days of receipt of application if such applicant has complied with all the requirement as laid down in these rules and has made the application within such period as specified under clause (a) and clause (b) of Subsection (1) of Section 7 of the Act. The certificate of registration to be granted by the registering officer shall be in Form-II annexed to these rules.
