Section 35 in The Tamil Nadu Beedi Industrial Premises (Regulation of Conditions of Work) Rules, 1959
35. Appeal under section 31.
- [(1) In respect of the beedi industrial premises situated in the taluks of Coimbatore, Avinashi, Palladam, Gobichettipalayam, Erode and Bhavani of Coimbatore district, the Labour Officer, Coimbatore-11, and in respect of the beedi industrial premises situated elsewhere, the Labour Officer having jurisdiction over the area in which the beedi industrial premises concerned is situated shall be the appellate authority for the purpose of hearing appeals under sub-section (2) of section 31 and any such appeal shall be preferred by the employee within thirty days from the date of service of the order terminating his service with the employer, such service to be deemed effective, if carried out either personally or if that be not practicable, by prepaid registered post to his last known address, when the date of such service shall be deemed to be the date when the letter would arrive in ordinary course of post:] [Substituted by G. O. Ms. No. 2956, Labour, dated the 28th May, 1963.]Provided that an appeal may be admitted after the said period of thirty days if the appellant satisfies the appellate authority that he had sufficient cause for not preparing the appeal within that period.(2)The notices to be given under clause (b) of sub-section 31 shall be in Form No. X to the employer and in Form No. XI to the employee. The notices shall be sent to the parties by registered post acknowledgement due.(3)The procedure to be followed by the appellate authority when hearing the appeal preferred to it under sub-section (2) of section 31 shall be summary. It shall record briefly the evidence adduced and then pass orders giving the reasons therefor.(4)An authenticated copy of the order shall be furnished parties, either in person or by registered post acknowledgment due.(5)Additional copies of the order shall be supplied to parties only on an application accompanied by the requisite copy stamp papers.
