Section 15(3) in The Tamil Nadu Catering Establishments Rules, 1959
(3)Objections or suggestions, if any, to the proposal of the employer shall be sent to the Inspector having jurisdiction over the area in which the catering establishment is situated by the employees or by the trade unions representing the employees within a period of fifteen days from the date on which the notice mentioned in sub-rule (2) is displayed in the premises of the catering establishment.
