Section 29 in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
29. Hearing of appeal.
(1)If the appellant is present when the appeal is called on for the hearing, the appellate officer shall proceed to hear the appellant or his authorised advocate and pass an order on the appeal, either confirming, reversing or varying the order of appeal against.(2)The order of the appellate officer shall state the points for determination, the decisions thereon and reasons for such decision.(3)The order shall be communicated to the appellant and copy thereof shall be send to the registering officer against whose order the appeal has been preferred.
