Section 18(6) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(6)(i)When the appeal has been admitted, the Appellate Officer shall send a notice to the Registering Officer, the Licensing Officer, as the case may be, from whose order the appeal has been preferred. The Registering Officer and the Licensing Officer, as the case may be, shall thereupon send the record of the case to the Appellate Officer.(ii)On receipt of the record, the Appellate Officer shall send a notice to the appellant to appear before him on such date and time as may be specified in the notice for the hearing of the appeal.
