Section 8(4) in The Orissa Labour Welfare Fund Act, 1996
(4)Such notice shall be published ordinarily in the months of June and December of every year for a period of three years from the date of the transfer of the unpaid accumulations to the Board, in the following manner(a)by exhibiting on the notice-board of the establishment in which the unpaid accumulations were earned;(b)by publishing in the Gazette; and(c)by publishing in any two newspapers having wide circulation and in the language commonly understood, in the area in which the establishment in which the unpaid accumulations, were earned, is situated or in such other manner as may be prescribed, regard being had to the amount of the claim, and shall invite claims by employees for any payment due to them.
