Section 17 in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
17. Appeal.
(1)An appeal against the results declared under sub-section (1) of section 15 of grant or certificate of recognition under sub-section (2) of section 16 shall lie within such time as may be prescribed, to the Chief Election Authority or to such officer as he may, by general or special order specify, who shall after giving reasonable opportunity to all concerned decide such appeal within the prescribed period and whose decision thereon shall be final and binding.(2)During the pendency of an appeal under sub-section (1) the recognised union shall continue to function as such, but it shall not enter into any agreement with the employer, unless specifically so authorised by the Commissioner of Labour.
