Section 5 in Orissa Debt Bondage Abolition Rules, 1963
5. Enquiry under certain circumstances.
- The agreement shall be examined by the authority according to Section 4 of the Regulation and if it is found void or irregular, the authority concerned may issue notice to the employer and the labourer they are not present and after making such enquiry as he considers necessary may declare the agreement wholly void or get the agreement corrected.
