Section 4 in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
4. Appeals against classification
.-(1) Any railway servant aggrieved by the declaration of classification made under rule 3 may, within ninety days from the date of such declaration, prefer an appeal to the Regional Labour Commissioner, who after scrutiny of relevant documents or if considered necessary, after a fresh job analysis, may order for a change in the classification.(2)Any railway servant or Railway Administration aggrieved by a decision of the Regional Labour Commissioner may, before the expiry of ninety days from the date on which the decision of the Regional Labour Commissioner is communicated to him, prefer an appeal to the [* * *] [Words "Secretary to the Government of India in the" omitted by G.S.R. 264(E), dated 16-3-2007 (w.e.f. 30-3-2007).] Ministry of Labour who will dispose it of after hearing the parties concerned.
