Section 273 in Chhattisgarh Building and Other Construction Workers' (Regulation of Employment and Conditions of Service) Rules, 2008
273. Appeal.
(1)Any person aggrieved by a decision under sub-rule (4) or sub-rule (8) of Rule 272, may, within thirty days from the date of such decision, prefer an appeal to the Secretary or any other officer specified by the Board in this behalf (hereinafter referred to as the appellate officer).(2)A memorandum of appeal shall be accompanied by a certified copy of the order appealed against and a fee of Rs. Twenty Five payable to the Board in cash or an account payee Demand Draft.(3)Where the memorandum of appeal is in order, the appellate officer shall admit the appeal, endorse thereon the date of its receipt, and shall enter it in a Register to be kept for the purpose, called the "Register of Appeal", in Form XXXIV.(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.
