Section 36(5) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(5)[ Any person aggrieved by the order of the Registering Authority refusing to register, cancelling or suspending a registration card may, within a period of fifteen days from the date of receipt of such order, appeal to the Inspector of Labour having jurisdiction over the area in this behalf and such authority may by an order, confirm, modify or reverse any order cancelling or suspending a registration card.] [Substituted by G. O. Ms. No. 1068, L. & £., dated the 23rd May 1998 (SRO A109/88).]
