Section 29 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
29. Notice of discharge or dismissal.
(1)No employer shall dispense with the services of a worker employed continuously for a period of not less than six months, except for a reasonable cause and without giving such employee at least one month's notice or wages in lieu of such notice, provided however that such notice shall not be necessary where the services of such a worker are dispensed with on a charge of misconduct supported by satisfactory evidence recorded at an inquiry held for the purpose.(2)(a)Any worker discharged, dismissed or retrenched, may appeal to such authority and within such time and in such manner as may be prescribed either on the ground that there was no reasonable cause for dispensing with his services or on the ground that he had not been guilty of misconduct as held by the employer or on the ground that the employer did not retrench him in good faith.(b)The appellate authority, may, after giving notice in the prescribed manner to the employer and the worker dismiss the appeal or direct the reinstatement of the employee with or without wages for the period he was kept out of employment or direct payment of compensation without reinstatement or grant such other relief as it deems fit in the circumstances of the case.(3)The decision of the appellate authority shall be final and binding on both parties, and shall not be liable to be questioned in any Court of Law and be given effect to within such time as may be specified in the order of the appellate authority.
