Section 6A(4) in Tamil Nadu Manual Workers (Construction Workers) Welfare Scheme, 1994
(4)Any registered manual worker aggrieved by the orders passed under sub-clauses (1) and (2) may prefer an appeal to the Secretary of the Board within thirty days from the date of receipt of such order:Provided that if the appellate authority satisfies that there is sufficient cause for the delay, he may, after recording the reasons in writing, entertain appeal after a period of thirty days but within a period of ninety days.
