Section 37 in The Orissa Industrial Disputes Rules, 1959
37. Manner of service of notice of change.
(1)Where the number of workmen affected by a notice of change is one hundred or less, the notice is to be served on every individual workman.(2)Where the number of workmen affected by a notice of change exceeds one hundred and the majority of such workers are members to any trade union or association the service of notice by registered post on the Secretary or where there is no Secretary, on the Principal Officer of the trade union or association shall be deemed to be service on such workmen.(3)Where the number of workmen effected by the notice of change exceeds 100 and the majority of such workmen are not members of any trade union or association, the employer shall, where personal service is not practicable, cause the service of any such notice to be made by affixing the same to a notice board at or near the entrance or entrances of the establishment concerned and the notice shall remain so affixed for a period of twenty-one days. The notice shall be in English, in Oriya and in the language understood by the majority of the workmen in the establishment concerned.(4)A copy of the notice shall simultaneously be forwarded by the Secretary to the Government of Orissa in the Labour Department, the Labour Commissioner, Orissa and the local Conciliation Officer concerned.Part-VI Representation of parties
