Section 5(6) in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
(6)If any person is aggrieved by an order of the competent authority under sub-section (3), he may prefer an appeal to the District Collector within the prescribed period and the District Collector may pass an order on the appeal as he deems fit:Provided that the District Collector may entertain the appeal after the expiry of the prescribed period, if he is satisfied that the appellant was prevented by sufficient cause from preferring the appeal in time:Provided further that the District Collector shall, before passing the order on the appeal preferred to him under this sub-section, give a reasonable opportunity of being heard to the appellant.
