Section 35 in Kerala Recognition of Trade Unions Rules, 2011
35. Appeal.
(1)An appeal under sub-section (1) of Section 7 shall be preferred to the appellate authority specified by the Government by notification in the Official Gazette.(2)Every appeal under sub-rule (I) shall be preferred in Form II and signed by the appellant or his authorised agent and presented to the Appellate Authority in person or sent to him by registered post.(3)The Appeal memorandum shall set forth concisely under distinct heads with the grounds of appeal. It shall be accompanied by the original order or a certified copy of the order appealed against and a Treasury chalan showing that the prescribed fee as specified in sub-rule (4) has been paid in the Head of account maintained for the purpose.(4)The fee for an appeal preferred by an employer or a Trade Union or an elector shall be 500.(5)The procedure to be followed by the Appellate Authority when hearing appeals under sub-section (I) of section 7 shall be summary. he shall record briefly the evidence adduced before him and then pass orders giving his reasons thereof within thirty days from the date of receipt of the appeal. It shall be final and binding on both the parties.
