Section 30(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(1)An appeal under section 37 shall be preferred to the Labour Officer having jurisdiction over the area within 30 days from the date of service of the order dispensing with his service with the employer, such service to be deemed effective, if carried out either personally or if that be not practicable by prepaid registered post to his last known address, when the date of such service shall be deemed to be the date when the letter would reach the addressee in ordinary course of post:Provided that an appeal after the said period or thirty days may be admitted if the appellant satisfies the appellate authority that ne had sufficient cause for not preferring the appeal within that period,
