Section 21(2) in The Delhi Shops and Establishments Act, 1954
(2)Application for any such claim may be made to the authority appointed under sub-section (1) by the employee himself [or any Official of a registered trade union authorised in writing to act on his behalf] [Inserted by Act 33 of 1970.] or any legal practitioner or the Chief Inspector for a direction under sub-section (3):Provided that every such application should be presented within [one year] [Substituted by Act 33 of 1970.] from the date the claim for such wages has become payable under this Act:Provided further that an application may be admitted after the said period of [one year] [Substituted by Act 33 of 1970.] when the applicant satisfies the authority that he had sufficient cause for not making the application within such period.
