Section 31 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
31. Appeal against lay-off.
(1)An appeal against lay-off under section 38 shall be preferred to the Labour Officer having jurisdiction over the area within a week from the first day of such lay-off in Form X.(2)The procedure to be followed by the appellate authority when hearing appeals against lay-off preferred to it shall be summary. It shall record briefly the evidence adduced and then pass orders giving its reasons therefor.(3)An authenticated copy of the order shall be sent to each of the parties either in person or by registered post with acknowledgement due.(4)If the employer or his representative fails to appear on the specified date, the appellate authority may proceed to hear and determine the appeal ex parte on merits.(5)If the appellant fails to appear on the specified date, the appellate authority may dismiss the appeal.(6)Notwithstanding anything contained in sub-rules (4) and (5) above, an order passed under this rule may be set aside and the appeal reheard on good cause being shown within one month on the date of the said order, notice being served on the opposite party of the date fixed for such hearing.
