Section 8 in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Scheme, 2006
8. Appeal.
(1)Any registered member aggrieved by the order passed by the authority referred to in sub-clause (2) of clause 7 shall prefer an appeal to the Revenue Divisional Officer concerned within thirty days from the date of receipt of such order. The Revenue Divisional Officer may, for valid reasons to be recorded in writing, allow such appeal after a period of thirty days, but not exceeding sixty days. The Revenue Divisional Officer shall dispose of the appeal within a period of two months from the date of filing of such appeal, after giving an opportunity to the aggrieved registered member.(2)The District Collector may, of his own motion or on an application from any registered member aggrieved by the order of the appellate authority, call for and examine the records in respect of any proceeding made under sub-clause (1) to satisfy himself as to the regularity of such proceeding or the correctness, legality or propriety of any decision or order passed thereon; and if, in any case, it appears to the District Collector that any such proceeding, decision or order should be modified, annulled or reversed or remitted for reconsideration, he may pass orders accordingly:Provided that the District Collector shall not pass any order prejudicial to the interest of the registered member, unless he has been given a reasonable opportunity of being heard.
