Section 28A(2) in The Rajasthan Shops and Commercial Establishments Act, 1958
(2)Every employee so dismissed or discharged may make a complaint in writing in the prescribed manner to a prescribed authority within 30 days of the receipt of the order of dismissal or discharge on one or more of the following grounds, namely-(a)that there was no reasonable cause for dispensing with his services; or(b)that no notice was served upon him as required by sub-section (1); or(c)that he had not been guilty of any misconduct:Provided that the prescribed authority may condone delay in filing such a complaint if it is satisfied that there was sufficient cause for not making the complaint within the prescribed time.
