Section 7 in The Karnataka Daily Wage Employees Welfare Act, 2012
7. Appeal.
(1)Any person aggrieved by the order of any officer or Authority may appeal to the,-(i)Government in case of daily wage employee in the Government establishment; or(ii)head of the establishment in case of daily wage employee in the establishment other than Government establishment.(2)The Government or the head of the establishment as the case may be, after hearing the aggrieved make such orders as it deems fit which shall be final.
