Section 8(7) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
(7)If a claim for payment is rejected, the employee shall have a right of appeal to the Industrial Court, and the Board shall comply with any order made in appeal. An appeal shall be within sixty days of the decision of the Authority. The Industrial Court shall give its decision ordinarily within a period of sixty days from the date on which appeal is presented before it.
