Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Tamilnadu - Subsection

Section 30(3) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982

(3)The procedure to be followed by the appellate authority when hearing the appeals preferred to it under sub-section (2) of section 37 shall be summary. It shall record briefly the evidence adduced and, then, pass orders giving its reasons therefor.