Section 32(1) in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
(1)Any employee aggrieved or having suffered from any of the disabilities mentioned in sections 32 to 35 shall file an application to the Textile Control Officers of the Department of Handlooms and Textiles having jurisdiction over the area who shall, after making such enquiry as he may consider necessary and after giving the parties an opportunity to represent their respective case, decide the dispute and issue an order with a record of proceedings in Form XI.
