Section 273(4) in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
(4)When an appeal has been admitted under sub-rule (3), the appellate officer shall requisition the record of the case from the concerned registering officer, and shall on receipt of the record, dispose of the appeal through a written order after examining the record of the case and hearing the appellant and such other persons as he any consider necessary.
