The Orissa Industrial and Labour Dispute Statistics Rules, 1944
Published vide Notification No. 1360-3L-31/44-Com., dated 28th March, 1944, Orissa Gazette Part-3/1944
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No. 1360-IIIL-31/44-Com., dated the 28th March, 1944. - In exercise of the powers conferred by Section 12 of the Industrial Statistics Act, 1942 (Act XIX of 1942), the Governor of Orissa is pleased to make the following rules, the same having been previously published as required by the said section, namely :
- These rules may be called the Orissa Industrial and Labour Dispute Statistics Rules, 1944.
- In these rules-
(a) "statistics authority" means an officer appointed to be the statistics authority under Section 4 of the Industrial Statistics Act, 1942 (Act XIX of 1942).
(b) "Form" means a form appended to these rules.
- The statistics authority may serve on the manager or occupier of a factory a notice in Form 'D', requiring him to furnish to himself and to the District Magistrate-
(a) information in Form 'A' immediately on the occurrence of a strike or lock-out in the factory under his charge :
(b) information in Form 'B', every day after the despatch of information in Form 'A', till the strike or lock-out terminates ; and
(c) information in Form 'C' within three days of the termination of the strike or lock-out.
- Any information required to be furnished under these rules shall be furnished either by hand or by registered post.
