Section 11 in The Orissa Payment of Wages Rules, 1936
11. Approval of list of acts and omissions.
- The authority appointed under Rule 9 on receipt of the list prescribed in Clause (a) of the preceding rule may, after such enquiry, as he considers necessary, pass orders either-(a)disapproving the list,(b)approving the list either in their original form or as amended by him, in which case such list shall be considered to be the approved list :Provided that no order disapproving or amending any list shall be passed unless the employer shall have been given an opportunity of showing cause why the list as submitted by him should be approved.
