Section 31 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
31.
(1)If the appellant is present when the appeal is called on for hearing, the Appellate Officer shall proceed to hear the appellant or his authorised agent and any other person summoned by him for this purpose and pronounce judgement on the appeal either confirming, reversing or varying the order appealed from.(2)The judgement of the Appellate Officer shall state the points for determination, the decisions thereon and the reasons for the decisions.(3)The order shall be communicated to the appellant and the copy thereof shall be sent to the Registering Officer or the Licensing Officer from whose order the appeal has been preferred.
