Section 8 in The Sikkim Labour Protection Act, 2005
8. Appeals.
(1)Any person aggrieved by an order of the Registering Officer refusing to grant token or receipt of such application or by an order of the Registering Officer revoking token or receipt of such application may prefer an appeal against the Order to the Secretary in the Department of Labour, Government of Sikkim within thirty days from the date of communication of the order of refusal or revocation, as the case may be, provided an appeal may be admitted after the expiry of the period of thirty days, if the appellant satisfies the Secretary that he was prevented by sufficient cause from preferring the appeal within the said period.(2)Every appeal under this section shall be made by a petition in writing and shall be accompanied by a brief statement of the reasons for the order appealed against where such statement has been furnished by the appellant and by such fees as may be prescribed.(3)No appeal filed under this section shall be disposed of until appellant is given reasonable opportunity of being heard.(4)Every order of Appellate Authority confirming, modifying, or reversing the order appealed against shall be final.
