Section 61 in U.P. Co-operative Sugar Mills and Distilleries Employees Service Regulations, 2015
61. Right to Appeal.
(1)An employee has right to prefer appeal before the Chairman/Administrator against the order aggravating his interests passed by the Appointing Authority.(2)The appeal may be preferred by the employee within 30 days from the date of receipt of the impugned order:Provided that the appellate authority may admit an appeal after expiry of specified period. if he is satisfied with the reasons given in the appeal that the appellant had sufficient reasons for not preferring the appeal timely.Part-IX External Service
