Section 32 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
32. [ Redressal of disabilities. [Substituted by S.R.O. A509/88 (G. O. Ms. No. 1065, L. & E., dated the 3rd May 1988.]
(1)Any employee aggrieved or having suffered from any of the disabilities mentioned in sections 32 to 35 shall file an application to the Textile Control Officers of the Department of Handlooms and Textiles having jurisdiction over the area who shall, after making such enquiry as he may consider necessary and after giving the parties an opportunity to represent their respective case, decide the dispute and issue an order with a record of proceedings in Form XI.(2)Any party to the dispute aggrieved by the decision thereon under sub-rule (1) may prefer an appeal within a period of thirty days from the date of the decision to the Inspector of Labour having jurisdiction over the area.(3)The procedure for hearing the applications under sub-rule (1) and appeals under sub-rule (2) shall be the same as referred to in sub-rules (2) to (6) of rule 31.]
