Section 26 in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
26. Appeal under Section 31.
- [(1) The appellate authority for the purposes of sub-section (2) of the Section 31 shall be-(i)Presiding Officer of the Labour Court having the jurisdiction over the area concerned; or(ii)Deputy Commissioner of Labour of the local area; or(iii)Where no Deputy Commissioner of Labour is posted, the Assistant Commissioner of Labour of the area].(2)An employee who is discharged, dismissed or retrenched may prefer an appeal under sub-section (2) of Section 31, to the appellate authority specified under sub-rule (1) within a period of thirty days from the date of communication of the order of such discharge, dismissal or retrenchment:Provided that an appeal may be admitted after the said period of thirty days if the appellant satisfies the appellate authority that he had sufficient cause for not preferring the appeal within the said period.(3)The notice to be given by the appellate authority under clause (b) of subsection (2) of Section 3 shall-(a)in the case of a notice to an employer, be in Form VIII; and(b)in the case of a notice to an employee, be in Form IX;and every such notice shall,be sent to the party concerned by registered post with acknowledgement due.
