Section 14 in The U.P. Factories (Safety Officers) Rules, 1984
14. Appeal.
(1)Any Safety Officer on whom any penalty has been imposed under Rule 8 may, within thirty days of the communication of the order of imposition of the penalty to him, appeal against such order to the Labour Commissioner.(2)On receipt of an appeal preferred under sub-rule (1), the Labour Commissioner, shall, after giving both the parties reasonable opportunity of being heard and for reasons to be recorded in writing, dispose of the appeal, as expeditiously as possible. While disposing of the appeal, the Labour Commissioner may confirm, modify or set aside the order appealed against.(3)An appeal against the order of the Labour Commissioner under sub-rule (2) may be preferred to the State Government within thirty days from the date of the said order:Provided that, on an application of the appellant assigning satisfactory reasons, the State Government may extend the above period of thirty days for preferring the appeal by a period not exceeding sixty days in any case.
