Section 8C in The Jammu and Kashmir Employees Provident Funds and Miscellaneous Provisions Act, 1961
8C. Appeal.
(1)An person aggrieved by an order passed under section 8-A or section 8-B may prefer an appeal to the Provident Fund Commissioner within twenty days from the date of such order and the Provident Fund Commissioner may, after affording a reasonable opportunity of being heard to the parties concerned, make such order thereon as he thinks fit.(2)An order made under this section shall be final and shall not be questioned in any court of law.]
