Section 21(3) in The Orissa Minimum Wages Rules, 1954
(3)Any person desiring to impose a fine on an employed person or to make deduction for damage or loss caused by him shall explain to him personally and also in writing the act or omission or the damage or loss, in respect of which the fine or deduction is proposed to be imposed or made and give him an opportunity to offer any explanation in the presence of another person. A record shall be maintained on the above proceeding and the amount of fine or deduction shelf also be intimated to the person concerned.
