Section 21(2) in The Punjab Shops and Commercial Establishments Rules, 1958
(2)An appeal shall lie against the decision of the Chief Inspector in respect of matters specified in sub-rules (6) and (7) of rule 16 and [ - ] [Omitted vide Punjab Government Notification No. G.S.R. 257-/P.A. 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.] rule 17 to the Labour Commissioner, Punjab, within a period of one month from the date on which decision of the Chief Inspector is received by the employee.[Explanation. - 'Dispute' means any difference of opinion between an employer or an employee and the Inspector under the Act.] [Inserted vide Punjab Government Notification No. G.S.R. 257-/P.A. 15/58/S. 34/Amd. (2)/64, dated the 16th November, 1964.]
