Section 12 in Industrial Disputes (Appellate Tribunal) Act, 1950
12. Presentation of appeal.
- An appeal under this Act against any award or decision of an industrial tribunal may be presented to the Appellate Tribunal by(i)any party which is aggrieved by the award or decision; or(ii)the appropriate Government or the Central Government, where it is not the appropriate Government, whether or not such Government is a party to the dispute.
