Section 13 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
13. Powers of the appellate authority.
- If the appellant or his authorised agent is present when the appeal is called on for hearing, the appellate authority shall proceed to hear the appellant or his authorised agent and any other person summoned by it for this purpose, and after considering all the facts and circumstances either confirm, modify or reverse the order appealed against by an order in writing recording the reasons therefor and communicate the order to the appellant.
