Section 252(4) in The Tamil Nadu Building and other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2006
(4)Any person aggrieved by an order under sub-rule (1) may, within 15 days from the date on which the order is communicated to him, prefer an appeal to the Chief Inspector of Inspection of Building and Construction or where such order is by the Chief Inspector of Inspection of Building and Construction to the Secretary to the Government, Labour and Employment Department and the Chief Inspector of Building and other Construction Work or the Secretary to the Government, Labour and Employment Department, as the case may be, shall, after giving the appellant an opportunity of being heard, dispose of the appeal as expeditiously as possible:Provided that the Chief Inspector of Inspection of Building and Construction or the Secretary to the Government, Labour and Employment Department, as the case may be, may entertain the appeal after the expiry of the said period of 15 days if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time:Provided further that the prohibition, shall be complied with, pending the decision of the Chief Inspector of Inspection of Building and Construction or the Secretary to Government, Labour and Employment Department.
