Section 30(7) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(7)Notwithstanding anything contained in sub-rules (5) and (6), an order passed under either or those sub-rules may be set aside and the appeal reheard on good cause being shown within one month of the date of the said order, notice being served on the opposite party of the date fixed for such rehearing.
