Section 14(6) in The Industrial Employment (Standing Orders) Central Rules, 1946
(6)[(a) A workman aggrieved by an order imposing punishment may, within twenty-one days from the date of receipt of the order, appeal to the appellate authority.(b)The employer shall, for the purposes. of clause (a), specify the appellate authority.(c)The appellate authority, after giving an opportunity to the workman of being heard, shah pass such order as he thinks proper on appeal within fifteen days of its receipt and communicate the same to the workman in writing.]
