Section 26(2) in Bihar Shops & Establishments Act, 1953
(2)[ Every employee, dismissed or discharged or whose employment is otherwise terminated, may make a complaint in writing in the prescribed manner, to a prescribed authority within 90 days of the receipt of the order of dismissal or discharge or termination of employment on the one or more of the following grounds, namely:-(i)there was no reasonable cause for dispensing with his services; or(ii)no notice was served on him as required by sub-section (1); or(iii)he has not been guilty of any misconduct as held by the employer ; or(iv)no compensation as prescribed in sub-section (1) was paid to him before dispensing with his service.]
