Section 68(2) in The Orissa Industrial Disputes Rules, 1959
(2)The employer shall subject to Sub-section (4) of Section 33 recognise such workmen to be protected workmen, for the purpose of Sub-section (3) of the said section and communicate to the union, in writing within fifteen days of the receipt of the names and addresses under Sub-rule (1), the list of workmen recognised as protected, workmen.
