Section 21 in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003
21. Period of limitation of appeals.
- No appeal preferred under this part shall be entertained unless such appeal is preferred within a period of forty-five days from the date on which a copy of the order appealed against is delivered to the appellant:Provided that the Appellate Authority may entertain the appeal after the expiry of the said period, if it is satisfied that the appellant had sufficient cause for not preferring the appeal in time.
