Section 36(4) in Telangana Industrial Workers (Representation, Participation in Management and Relief) Act, 1998
(4)An appeal against the result of elections conducted under sub-section (3) shall lie, within such time as may be prescribed, to the Chief Election Authority or such other officer as he may, by general or special order, specify and whose decision thereon shall be final and binding.Chapter - IV Protection of Workers' Interests In Closed Establishments.
