Section 20 in Bombay Industrial Relations Act, 1946
20. Appeal to Industrial Court from order of Registration. - [****] (1) any party to a proceeding before the Registrar may, within 30 days from the date of an order passed by the Registrar under this Chapter, appeal against such order to the Industrial Court :
Provided that the Industrial Court may for sufficient reason admit any appeal made after the expiry of such period.(2)The Industrial Court may admit an appeal under sub-section (1) if on a perusal of the memorandum of appeal and the decision appealed against it finds that the decision is contrary to law or otherwise erroneous.(3)The Industrial Court in appeal may confirm, modify or rescind any other passed by the Registrar and may pass such consequential orders as it may deem fit. A copy of the orders passed by the Industrial Court shall be sent to the Registrar.
