Section 82(2) in The Orissa Industrial Disputes Rules, 1959
(2)[ In an industrial establishment to which Chapter V-B of the Act applies and in respect of which the Central Government is not the appropriate Government-(i)application under Sub-section (1) of Section 25-N for retrenchment shall be made by the employer in Form S-1 and be filed before the State Government or such authority as may be specified by the State Government, in triplicate and copy of the same shall also be served simultaneously on the workmen concerned either personally or by registered post with acknowledgement due with copy to the Labour Commissioner, Orissa and the Local Conciliation Officer. The date on which the application is filed before the State Government or the authority shall be deemed to be the date on which the application is made for the purpose of Subsection (4);(ii)the employer concerned shall furnish to the State Government or the authority before whom the application for permission for retrenchment has been made under Sub-section (1) of Section 25-N such further information as it considers necessary for arriving at a decision on the application and to communicate its permission or refusal to grant permission within the period specified in Subsection (4) of Section 25-N;(iii)the State Government or as the case may be, the authority specified by the State Government under Sub-section (1) of Section 25-N, after making such enquiry as it thinks fit in accordance with the provisions of Sub-section (3) of Section 25-N, shall issue an order either granting or refusing to grant permission for retrenchment for the reasons to be recorded in the said order to the employer and the workmen concerned by registered post with acknowledgement due in Form S-2 with copy to Secretary to Government, Labour and Employment Department, Bhubaneswar, Deputy/Assistant Labour Commissioner of the concerned zone, Local Conciliation Officer and Director of Employment, Orissa, Bhubaneswar.]
