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] [Entire Act]

State of Assam - Section

Section 22 in The Assam Gratuity Act, 1992

22. Appeal.

(1)Any employer aggrieved by the order of Controlling Authority imposing damage under section-20 of this Act may file appeal with the Chairman of the Board within 30 days of the order of the Controlling Authority.
(2)The Chairman of the Board after giving the employer a reasonable opportunity of being heard may approve the damage imposed by the Controlling Authority under section 20 or may pass such orders as may be deem fit and proper.