Section 26 in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
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 or Labour Officer as the case may be] [Substituted by Notification No. F. 4 (c) 6-98-XVI-A, dated 12-6-2000, published in Madhya Pradesh Rajpatra (Asndharan) dated 16-6-2000 p. 705.].[(1-a) Notwithstanding anything contained in sub-rule (1), the Labour Commissioner may, by order in writing, transfer any appeal from the appellate authority to any of the Deputy Labour Commissioner or from one appellate authority to another. The Deputy Labour Commissioner or the other appellate authority, as the case may be, to whom the appeal is transferred may, subject to directions in the order of transfer, proceed either de novo or from the stage at which the appeal was so transferred.] [Inserted by Notification No. 6543-XVI, dated 12-10-71, published in Madhya Pradesh Rajpatra Part 4 (ga), dated 29-10-71.](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 satisfies 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 IXand every such notice shall be sent to the party concerned by registered post acknowledgment due.
