Section 18(10) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(10)Where an appeal has been dismissed under Sub-rule (9), the appellant may apply to the Appellate Officer for the readmission of the appeal, and where it is proved that he was prevented by any sufficient cause from appealing when appeal was called on for hearing, the Appellate Officer shall restore the appeal on its original number.
