Section 26(11) in Andhra Pradesh Unorganized Workers' Social Security Rules, 2012
(11)Any person aggrieved by the decision under sub-rule (8) & (9) may, within 30 days from the date of such decision, prefer an appeal to the appellate authority. Even if the appeal is barred by the limitation of the time, the appellate authority can entertain such an appeal if he is satisfied that the unorganized worker was prevented by sufficient cause from filing the appeal in time.
