(1)Any person aggrieved by an award made under Section 154 may, within thirty days from the date of the communication to him of the award prefer an appeal in writing to the Deputy Commissioner of the district wherein the committee is situated.(2)The Deputy Commissioner shall decide the appeal after sending for the records of the case from the committee and after giving the parties an opportunity of being heard and, if necessary, after making such further enquiry as he think fit either personally or through an officer subordinate to him.(3)A further appeal shall lie to the State Government provided that when the award is confirmed by the Deputy Commissioner no such appeal shall lie.(4)the State Government may, at any time, call for the record of any case pending before or disposed of by the Deputy Commissioner :Provided that this power shall not be exercised by the State Government when an appeal has been preferred to it under sub-section (3):Provided further that the State Government shall not under this sub- section pass an order revising an order affecting any person without giving such person an opportunity of being heard.
