Section 51(2) in The Buildings And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Act, 1996
(2)The appellate authority may, after giving the appellant an opportunity of being heard, if he so desires, and after making such further inquiry, if any, as it may consider necessary, pass such order as it thinks fit confirming, modifying or reversing the order appealed against or may send back the case with such directions as it may think fit for a fresh decision.
