Section 24B in The Rajasthan Shops and Commercial Establishment Rules, 1959
24B. Complaint under sub-section (2) of section 28-A.
(1)Any employee aggrieved by an order or dismissal or discharge under sub-section (1) of section 28-A, may file a complaint to the prescribed authority either himself or through an agent within thirty days from the date on which the order of dismissal or discharge has been communicated to him in writing by his employer.(2)The complaint shall be presented in the form of a memorandum in duplicate, stating therein concisely the grounds of objection to the order against which the complaint is made. The memorandum shall be accompanied by an affidavit sworn before a Magistrate of the first class that the contents of the memorandum are true to the best of the knowledge and belief of the complainant.(3)Every such memorandum shall bear a court-fee stamp of Rs. 5/-.(4)The prescribed authority entertaining the complaint shall call upon the employer by a notice to appear before him either personally or through his agent at a specified time together with all relevant documents and witnesses, if any, and shall inform the complainant of the time as specified.(5)In case the employer or his agent fails to appear before the prescribed authority it may proceed to hear and determine the complaint ex-parte.(6)In case the complainant fails to appear before the prescribed authority at the specified time, it may dismiss the complaint.(7)Upon an application made within 30 days of the passing of the order and only after a notice to the opposite party an order passed under sub-rule (5) or sub-rule (6) may, on good and sufficient cause being shown be set aside by the prescribed authority and the complaint be reheard.(8)The prescribed authority shall record briefly the evidence adduced before him, hear the parties summarily and after making such further enquiry as he may consider necessary, pass orders, giving reasons therefor. The orders shall be communicated to the parties forthwith.]
