Section 55 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
55. Notices.
(1)Notices showing the rules of wages, hours of work, wage periods, weekly holidays, dates of payment of wages, names and addresses of the Inspectors having jurisdiction, and date of payment of unpaid wages, shall be displayed in English or in Hindi and in the language understood by the majority of the workers in conspicuous places at the establishment and the work-site by the principal employer or the contractor, as the case may be.(2)The notices shall be correctly maintained in a clean and legible condition.(3)A copy of the notices shall be sent to the Inspector and whenever any changes occur, the same shall be communicated to him within seven days of effecting such changes at the latest.
