Section 7 in The Employees' Provident Funds Appellate Tribunal (Procedure) Rules, 1997'
7. Fee, time for filing appeal, deposit of amount due on filing appeal.
- [(1) Every appeal filed with the Registrar shall be accompanied by a fee of two thousand rupees to be remitted in the form of crossed Demand Draft on a nationalised bank in favour of the Registrar of the Tribunal and payable at the main branch of that Bank at the station where the seat of the said Tribunal situate.] [Substituted by Notification No. G.S.R. 24 (E), dated 14.1.2016 (w.e.f. 21.6.1997).](2)Any person aggrieved by a notification issued by the Central Government or an order passed by the Central Government or any other authority under the Act, may within 60 days from the date of issue of the notification/order, prefer an appeal to the Tribunal:Provided that the Tribunal may if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the prescribed period, extend the said period by a further period of 60 days:(3)Provided further that no appeal by the employer shall be entertained by a Tribunal unless he has '[deposited with the Tribunal a Demand Draft payable in the Fund and bearing] [ Substituted by Noti. No. S-35025/02/98-SS-II, dated 7.2.2000. ]75 per cent of the amount due from him as determined under section 7-A:Provided also that the Tribunal may for reasons to be recorded in writing, waive or reduce the amount to be deposited under section 7-0.
