Section 32 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
32. Appeals under section 31.
- [(1) Subject to the provisions of sub-rule (2) the appellate authority for the purposes of sub-section (2) of section 31 shall be the Assistant Commissioner of Labour; and he shall have jurisdiction to hear appeals (including appeals pending disposal on the date of the coming into force of the Maharashtra Beedi and Cigar Workers (Conditions of Employment) (Amendment) Rules, 1977 in such areas as the State Government may by notification in the Official Gazette, specify in this behalf.(1-A) Notwithstanding anything contained in sub-rule (1), the appeals which were partly heard by the authorities which were competent to hear them immediately before the coming into force of the Maharashtra Beedi and Cigar Workers (Conditions of Employment) (Amendment) Rules, 1977, shall be disposed of by those authorities as if the said rules had not been made.] [Substituted by Maharashtra Notification No. B.C.A. 1074/RC-64/LSAB-5, dated 1.1.1977.](2)An employee who is discharged, dismissed or retrenched may prefer an appeal under sub-section (2) of section 31, to the appellate authority specified under sub-rule (1) within a period of thirty days from the date of communication of the order of such discharge, dismissal or retrenchment:Provided that, an appeal may be admitted after the said period of thirty days, if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the said period.(3)The notice to be given by the appellate authority under clause (b) of subsection (2) of section 31 shall -(a)in the case of a notice to an employer be in Form VIII; and(b)in the case of a notice to an employee, be in Form IX;and every such notice shall be sent to the party concerned by the registered post acknowledgement due.
