Section 8B in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
8B. [ Review. [Section 8B and 8C inserted by Act No. IV of 2010, dated 21st April, 2010.]
- Any person who is aggrieved by an order passed under section 8-C may, within twenty days from the date of order, apply for a review of the order to the officer authorized who passed the order and the officer authorized may, after affording on opportunity of being heard to the application and other interested parties, issue such orders thereon as he thinks fit:Provided that such officer may also on his own motion but after affording a reasonable opportunity of being heard to the parties concerned review his order if he is satisfied that it is necessary to do so on any justifiable ground.
