Section 36 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
36.
(i)If the appellant is present when the appeal is called on for hearing the appellate officer shall proceed to hear the appellant or his authorised agent and any other person summoned by him for this purpose, and pronounce judgement on the appeal, either conforming, reversing or varying the order appealed from.(ii)The judgement of the appellate officer shall state the points for determination of the decisions thereon and the reasons for the decisions.(iii)The order shall be communicated to the appellant and a copy thereof shall be sent to the registering officer or the licensing officer from whose order the appeal has been preferred.
