Section 22(4) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(4)Where the memorandum of appeal does not comply with the provisions of sub-rule (2) and sub-rule (3), it may be returned to appellant for the purpose of being amended with in a time to be fixed by the Appellate Officer which shall not exceed seven days from the date on which such appeal is returned by the Appellate Officer, or thirty days from the date on which the order appealed against has been communicated to the appellant, whichever is later.
