Section 273(1) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(1)Any person aggrieved by a decision under sub-rule (4) or sub-rule (8) of Rule 272, may, within thirty days from the date of such decision, prefer an appeal to the Secretary or any other officer specified by the Board in this behalf (hereinafter referred to as the appellate officer).
