Section 15(3) in Meghalaya Shops and Establishment Act, 2003
(3)The appellate authority may, after giving notice to the member as may be prescribed to the employer and the employee, dismiss the appeal or direct the reinstatement of the employee with or without wages for the period he was kept out the employment or direct payment or compensation without reinstatement or grant such other relief as may deem fit in the circumstances of the case.
