Section 12(5) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(5)Any person aggrieved by the decision under sub- section (4) may, within thirty days from the date of such decision, prefer an appeal to the Secretary of the Board or any other officer specified by the Board in this behalf and the decision of the Secretary or such other officer on such appeal shall be final: Provided that the Secretary or any other officer specified by the Board in this behalf may entertain the appeal after the expiry of the said period of thirty days if he is satisfied that the building worker was prevented by sufficient cause from filing the appeal in time.
