Section 37 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
37.
(1)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 judgment on the appeal, either confirming, reversing or varying the order appealed from.(2)The judgment of the Appellant Officer shall state the points for determination, the decision thereon and the reasons for the decisions.(3)The order shall be communicated to the appellant and copy thereof shall be sent to the Registering Officer or the Licensing Officer from whose order the appeal has been preferred.
