Section 82A(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)[ an application for prior permission of intended closure of an undertaking under Sub-section (1) of Section 25-O shall be made in triplicate in Form V-1 by the employer to the State Government either personally or by registered post with acknowledgement due with copy to the Labour Commissioner, Orissa, Local Conciliation Officer, Deputy/Assistant Labour Commissioner of the concerned zone and representatives of the workmen. The date on which the application for prior permission to close down the undertaking is received by the State Government or where the application is sent by registered post, the date on which the same is delivered to the State Government shall be deemed to be the date on which the application is made for the purpose of Sub-section (1) and Sub-section (3) of Section 25-O];A copy of such application shall also be served by a notice in this regard displayed conspicuously by the employer on a notice board at the main entrance of the establishment for the information of all the concerned workmen at the same time when application is served on the State Government;(ii)the employer concerned shall furnish to the State Government to whom the application for permission to close down has been made, such further information as the State Government consider necessary for arriving at a decision on the application and calls for from such employer.]
