(1)Any employee or the management aggrieved by an order of the competent authority under sub-section (2) of Section 80, may appeal to the Government within a period of thirty days from the date of receipt of the order.(2)Where an appeal preferred under sub-section (1) of Section 80 has not been disposed of by the competent authority within ninety days from the date the appeal was preferred, it shall be competent for the Government either suo motu or on application, to withdraw the appeal from the competent authority and dispose of the same.(3)The powers exercisable and the procedure to be followed by the Government acting under this section shall be the same as that of the competent authority under Section 80.
