Section 26 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
26. Appeals under Section 31.
(1)The appellate authority for the purposes of Sub-section (2) of Section 31 shall be the Assistant Labour Commissioner having jurisdiction.(2)An employee who is discharged, dismissed or retrenched may prefer an appeal under Sub-section (2) of Section 31, to the appellate authority specified under Sub-rule (1) within a period of thirty days from the date of communication of the order of such discharge, dismissal or retrenchment:Provided that an appeal may be admitted after the said period of thirty days if the appellant satisfied the appellate authority that he had sufficient cause for not preferring the appeal within the said period.(3)The notice to be given by the appellate authority under Clause (b) of Sub-section (2) of Section 31 shall-(a)in the case of a notice to an employer, be in Form VIII ; and(b)in the case of a notice to an employee, be in Form IX, and every such notice shall be sent to the party concerned in registered post acknowledgement due.
