Section 3 in The Orissa Industrial Establishments (National and Festival) Holidays Rules, 1972
3.
Within one month from the date of publication of these rules, every employer of an industrial establishment shall submit an application to the Inspector appointed under the Act having jurisdiction in the area or areas where the establishment and/or its branch/branches is/are situated for approval with a list of festival holidays which he intends to declare as paid holidays in Form I :Provided that in the case of the holidays to be allowed for the succeeding years, such list shall be submitted to the Inspector before the end of November every year:Provided further the in the case of the holidays to be allowed to the employees employed in an industrial establishment newly started, such list shall be submitted to the Inspector within 30 days of the starting of such industrial establishment.
