Section 22 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
22. Grant of Certificate of Registration.
(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.(2)The registering Officer shall maintain a register in Form-III annexed o these rules showing the particulars of establishments in relation to which certificate of registration have been issued to them.(3)If, in relation to an establishment, any change occurs in the ownership or management or other particulars specified in the certificate of registration, the employer of the establishment shall intimate the registering officer, within thirty days from the date when such change takes place, the date and particulars of such change, and the reasons thereof.
