Section 27(2) in The Rajasthan Beedi and Cigar Workers (Conditions of Employment) Rules, 1969
(2)Any party to the dispute aggrieved by the decision thereon under sub-rule (1) may prefer an appeal within a period of thirty days from the date of decision to the Joint Labour Commissioner, Rajasthan, Jaipur:Provided that the Joint Labour Commissioner may admit an appeal after the said period if the applicant satisfies such authority that he had sufficient cause for not preferring the appeal within that period.
