Section 34 in The Bihar Contract Labour (Regulation and Abolition) Rules, 1972
34.
(1)Where the memorandum of appeal does not comply with the provisions of sub-rule (2) of Rule 53, it may be rejected or returned to appellant for the purpose of being amended within a time to be fixed by the Appellate Officer.(2)Where the Appellate Officer rejects the memorandum under sub-rule (1) he shall record the reason for such rejection, and communicate the order to the appellant.(3)Where the memorandum of appeal is in order the Appellate Officer shall admit the appeal, endorse thereon the date of presentation and shall register the appeal in a book to be kept for the purpose called the Register of Appeals.(4)(i)When the appeal has been admitted the Appellate Officer shall send the notice of the appeal to the Registering Officer or the Licensing Officer as the case may be, on whose order the appeal has been preferred and the Registering Officer or the Licensing Officer shall send the record of the case to the Appellate Officer within a period of one month.(ii)On receipt of the record the Appellate Officer shall send notice to the appellant to appear before him at such date and time as may be specified in the notice for the hearing of the appeal.
