Section 36 in West Bengal Contract Labour (Regulation and Abolition) Rules, 1972
36.
(i)Where an appeal has been dismissed under rule 53 the appellant ma apply to the Appellate Officer for the restoration of the appeal, andwhere it is proved that he was prevented by any sufficient cause from appearing when the appeal was called on for hearing, the Appellate Officer shall restore the appeal on its original number.(ii)Such an application shall, unless the Appellate Officer extends the time for sufficient reason to be recorded in writing, be made within thirty days of the date of dismissal,
