Section 17(1) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(1)An appeal against the results declared under sub-section (1) of section 15 of grant or certificate of recognition under sub-section (2) of section 16 shall lie within such time as may be prescribed, to the Chief Election Authority or to such officer as he may, by general or special order specify, who shall after giving reasonable opportunity to all concerned decide such appeal within the prescribed period and whose decision thereon shall be final and binding.
