Section 255(4) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(4)Any person aggrieved by an order under sub-rule (1) may, within fifteen days from the date on which the order is communicated to him, prepare an appeal to the Chief Inspector or where such order is by the Chief Inspector, to the Secretary, Labour, State Government, as the case may be, who shall, after giving the appellant-an opportunity of being heard, dispose of the appeal as expeditiously as possible :Provided that the Chief Inspector or the Secretary to the Government of Uttar Pradesh in the Ministry of Labour, as the case may be, may entertain the appeal after the expiry of the said period of fifteen days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time :Provided further that the prohibiting, shall be complied with pending the decision of the Chief Inspector or the Secretary to the Government of Uttar Pradesh in the Ministry of Labour.
