Section 6(1) in The Tamil Nadu Village Servants (Classification, Control and Appeal) Rules, 1983
(1)An appeal under rule 5 shall be filed by the aggrieved person to the Revenue Divisional Officer within thirty days from the date of the receipt of the order appealed against; provided that it shall be open to the Revenue Divisional Officer to entertain an appeal beyond time, if he is satisfied that the delay is due to just and sufficient cause.
