Section 283(4) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(4)Any person aggrieved by an order under sub-rule (1), may, within fifteen days from the date on which the order is communicated to him, may prefer an appeal to the Chief Inspector or where such order is by the Chief Inspector, to the Secretary to the Government of C.G. in the Department of Labour, and the Chief Inspector or the Secretary, as the case may be, shall, after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible :Provided that the Chief Inspector or the Secretary to the Government of Chhattisgarh in the Department of Labour, as the case may be, may entertain the appeal after the expiry of the said period of fifteen days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time :Provided further that the prohibiting, shall be complied with, pending the decision of the Chief Inspector or the Secretary to the Government of Chhattisgarh in the Department of Labour.
