Section 15(5) in West Bengal Unorganised Sector Workers Welfare Act, 2007
(5)Any person aggrieved by the decision under sub-section (4) may, within thirty days from the date of such decision, prefer and appeal to the Chief Executive Officer of the Board, or any other officer specified by the Board in this behalf and the decision of the Chief Executive Officer or such other officer on such appeal shall be final :Provided that the Chief Executive Officer, or other officer specified by the Board in this behalf, may entertain an appeal after the expiry of the said period of thirty days if he is satisfied that the Unorganised Sector Worker was prevented by sufficient cause for filling the appeal in time.
