Section 32 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
32.
(1)(i)Every appeal under Sub-Section (1) of Section 15 shall be preferred in the form of a memorandum signed by the applicant or his authorised agent and presented to the appellate officer in person or sent to him by registered post.(ii)The memorandum shall be accompanied by a certified copy of the order appealed from and treasury receipt of [rupees one hundred and fifty.] [Substituted vide O.G.E. No. 550 dated 2.4.2005.](2)The memorandum shall set forth concisely and under distinct heads the grounds of appeal to the order appealed from.
