Section 8C in Kerala Toddy Workers' Welfare Fund Act, 1969
8C. [ Power of revision. [Inserted by Act No. 3 of 1996.]
- The Chairman of the Board may, on his own motion, call for an examine any order passed under sub-section (1) of section 8, or sub-section (1) of section 8B at any time within a period of two years from the date of passing such order if he has reason to believe that such an order is prejudicial to the interests of the board, and subject to the provisions of this Act and the scheme made thereunder may pass such orders as he thinks fit:Provided that no such order shall be passed unless the employer concerned has been given a reasonable opportunity of being heard:Provided further that the time-limit mentioned in this section shall not be applicable for a period of six months from the date of commencement of the Kerala Toddy Workers' Welfare Fund (Amendment) Act, 1996.]
