Section 36 in Bombay Industrial Relations Act, 1946
36. Appeal to Industrial Court. - (1) Any person aggrieved by any standing Orders settled by the Commissioner of Labour under sub-section (2) of section 35 may within thirty days from the date of their coming into operation appeal to the Industrial Court.
Provided that the Industrial Court may for sufficient cause, admit any appeal after the expiry of the period of thirty days.(2)On an appeal being filed, the Industrial Court may on the application of any party to such appeal and on such conditions as it may think fit stay the operation of all or any of such standing orders until the appeal is decided.(3)The Industrial Court in appeal may confirm, modify, add to or rescind all or any of such standing orders.(4)The Industrial Court shall fix the date on which all or any of the standing orders settled by it under sub-section (3) shall come into operation.(5)A Copy of the orders passed by the Industrial Court under sub-section (3) shall be sent to the Registrar who shall record them in the register referred to in sub-section (3) of section 35.
