Section 4(2) in The Railway Servants (Hours Of Work And Period Of Rest) Rules, 2005
(2)Any railway servant or Railway Administration aggrieved by a decision of the Regional Labour Commissioner may, before the expiry of ninety days from the date on which the decision of the Regional Labour Commissioner is communicated to him, prefer an appeal to the [* * *] [Words "Secretary to the Government of India in the" omitted by G.S.R. 264(E), dated 16-3-2007 (w.e.f. 30-3-2007).] Ministry of Labour who will dispose it of after hearing the parties concerned.
