44. Application for settlement of disputes and appeals to Appellate Tribunal.—
(1) The
appropriate Government or the competent authority or any person aggrieved by any direction or order or
decision of the Authority or the adjudicating officer may prefer an appeal to the Appellate Tribunal.
(2) Every appeal made under sub-section
(1) shall be preferred within a period of sixty days from the
date on which a copy of the direction or order or decision made by the Authority or the adjudicating
officer is received by the appropriate Government or the competent authority or the aggrieved person and
it shall be in such form and accompanied by such fee, as may be prescribed:
Provided that the Appellate Tribunal may entertain any appeal after the expiry of sixty days if it is
satisfied that there was sufficient cause for not filling it within that period.
(3) On receipt of an appeal under sub-section
(1), the Appellate Tribunal may after giving the parties
an opportunity of being heard, pass such orders, including interim orders, as it thinks fit.
(4) The Appellate Tribunal shall send a copy of every order made by it to the parties and to the
Authority or the adjudicating officer, as the case may be.
(5) The appeal preferred under sub-section
(1), shall be dealt with by it as expeditiously as possible
and endeavour shall be made by it to dispose of the appeal within a period of sixty days from the date of
receipt of appeal:
Provided that where any such appeal could not be disposed of within the said period of sixty days, the
Appellate Tribunal shall record its reasons in writing for not disposing of the appeal within that period.
(6) The Appellate Tribunal may, for the purpose of examining the legality or propriety or correctness
of any order or decision of the Authority or the adjudicating officer, on its own motion or otherwise, call
for the records relevant to deposing of such appeal and make such orders as it thinks fit.
