Section 12 in The Rajasthan P.W.D. Contractor's Labour Regulations, 1966
12. Appeal against decision of L.W.O.
- Any person aggrieved by the decision and recommendation of the Labour welfare officer or other persons so authorised may appeal against such decision to the Labour Commissioner within 30 days from the date of decision forwarding simultaneously a copy of his appeal to Executive Engineer concerned but subject to such appeal the decision of the officer shall be final and binding upon the contractor.
