Section 14(2) in The West Bengal Board Of Secondary Education Act, 1963.
(2)Where any deduction has been made from the wages of any person employed in a shop or an establishment or any payment of wages to such person has not been made within the date referred to in sub-section (1), such person may, within a period of six months from the date on which the deduction from the wages was made of from the date referred to in sub-section (1) is the case may be, make an application to such officer or authority as the State Government may, by notification, appoint in this behalf, for an order under subsection (3) :Provided that an application under this section may be admitted after the said period of six months if the applicant satisfies the officer or authority that he had sufficient cause for not taking the application within such period.
