Section 12 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
12. Appeal and procedure.
(1)Every appeal under section 5 shall be preferred in the form of a memorandum setting forth concisely the grounds of appeal and signed by the appellant or his authorised agent and shall be presented to the appellate authority in person or sent to it by registered post.(2)The memorandum shall be accompanied by a copy of the order appealed against and a treasury receipt for Rs. lO being the fee for the appeal.(3)Where the memorandum of appeal does not comply with the provisions of sub-rule (1), it may be rejected or returned to the appellant for the purpose of rectification within a time to be fixed by the appellate authority.(4)Where the appellate authority rejects the memorandum under sub-rule (3), it shall record its reasons for such rejection and communicate the order to the appellant.(5)The Appellate Authority shall send a notice to the appellant to appear before it at such date and time as may be specified in the notice for the hearing of the appeal.(6)If on the date fixed for hearing, the appellant or his authorised agent does not appear, the appellate authority may dismiss the appeal on that ground.(7)An order passed under sub-rule (6) may be set aside and the appeal reheard, if the appellant shows good and sufficient cause to the satisfaction of the appellate authority within one month of the date of the said order and the appeal may be heard, after giving notice to the party of the date fixed for such hearing.
