Section 26(1) in The M.P. Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(1)The appellate authority for the purposes of sub-section (2) of Section 31 shall be the [Assistant Labour Commissioner or Labour Officer as the case may be] [Substituted by Notification No. F. 4 (c) 6-98-XVI-A, dated 12-6-2000, published in Madhya Pradesh Rajpatra (Asndharan) dated 16-6-2000 p. 705.].[(1-a) Notwithstanding anything contained in sub-rule (1), the Labour Commissioner may, by order in writing, transfer any appeal from the appellate authority to any of the Deputy Labour Commissioner or from one appellate authority to another. The Deputy Labour Commissioner or the other appellate authority, as the case may be, to whom the appeal is transferred may, subject to directions in the order of transfer, proceed either de novo or from the stage at which the appeal was so transferred.] [Inserted by Notification No. 6543-XVI, dated 12-10-71, published in Madhya Pradesh Rajpatra Part 4 (ga), dated 29-10-71.]
