Section 7 in The Orissa Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
7. Appeals under Section 5.
- An appeal under Section 5 of the Act shall-:(a)be made in writing within a period of thirty days from the date of receipt of the order sought to be appealed against ;(b)be accompanied by a treasury receipt showing that appropriate fee in respect of the appeal as specified in Rule 8 has been paid.
