Section 11 in Maternity Benefit (Mines and Circus) Rules, 1963
11. Appeal under section 17.
(1)An appeal against the decision of the Inspector under sub-section (2) of section 17, shall lie to the Competent Authority.(2)The aggrieved person shall prefer an appeal in writing to the Competent Authority in Form J and file other supporting documents.(3)When an appeal is received, the Competent Authority shall call from the Inspector before a fixed date, the record of the case. The Competent Authority shall, if necessary, also record the statements of the aggrieved person, and of the Inspector and seek clarification if any is required.(4)Taking into account the documents, the evidence produced before him and the facts presented to him or ascertained by him, the Competent Authority shall give his decision.
