Section 24 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
24. Return and report.
- Every contractor shall furnish a return regarding migrant workman who have ceased to be employed, in Form XI, with detailed reasons for such cessation of work to the specified authorities either personally or by registered post so as to reach them not later than fifteen days from the date the migrant workman ceases to be employed.Chapter-IV Wages
