Section 41B(b) in The Orissa Industrial Disputes Rules, 1959
(b)in the event of a Trade Union failing to furnish the information called for under Sub-rule (1) of Rule 41-A within one month from the date of notice requiring it to furnish such information the employer shall bring this to the notice of the Assistant Labour Commissioner concerned who in turn shall give notice to the Trade Union concerned to furnish the information so required by the employer, within fifteen days from the date of issue of the notice by the Assistant Labour Commissioner and in case of failure to furnish the information in response to the notice of the Assistant Labour Commissioner, such Union shall be deemed as if it did not exist, for the purposes of this Rule ; and
