(1)Subject to the provisions of this Act, it shall be the duty of the Commission to receive and inquire into a complaint from the parents/divyang siblings of an employee,-(a)who has been unable to submit an application or appeal before Designated Authority or the Appellate Authority, as the case may be, either by reason that there is no such officer for the time being either appointed or functioning under this Act, or because the Designated Authority or the Appellate Authority, as the case may be, has refused to accept his or her application or appeal under this Act;(b)who has not been given a response to an application for sanctioning apportioned salary of an employee within the time limit specified under this Act.
