Section 31(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

[Cites 0, Cited by 3] [Section 31(2)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966

(a)The employee discharged, dismissed or retrenched may appeal to such authority and within such time as may be prescribed either on the ground that there was no reasonable cause for dispensing with his services or on the ground that he had not been guilty of misconduct as held by the employer or on the ground that such punishment of discharge or dismissal was severe.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 31(2)(a) in The Beedi and Cigar Workers (Conditions of Employment) Act, 1966