46. Appeals to Appellate Tribunal.—
(1) Any person, including the Initiating Officer, aggrieved by
an order of the Adjudicating Authority may prefer an appeal in such form and along with such fees, as may
be prescribed, to the Appellate Tribunal against the order passed by the Adjudicating Authority under
sub-section
(3) of section 26, within a period of forty-five days from the date 1[on which such order is
received by the Initiating Officer or received by such person.]
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[(1A) Any person aggrieved by an order passed by the authority under section 54A may prefer an
appeal in such form along with such fees, as may be prescribed, to the Appellate Tribunal against the said
order within a period of forty-five days from the date 3[on which such order is received by such person.]
(2) The Appellate Tribunal may entertain any appeal after the said period of forty-five days, if it is
satisfied that the appellant was prevented, by sufficient cause, from filing the appeal in time.
1. Subs. by Act 8 of 2023, s. 171, for “of the order” (w.e.f. 1-4-2023).
2. Ins. by Act 23 of 2019, s. 177 (w.e.f. 1-9-2019).
3. Subs. by Act 8 of 2023, s. 171, for “of that order” (w.e.f. 1-4-2023).
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(3) On receipt of an appeal under sub-section
(1), 1[or sub-section (1A)] the Appellate Tribunal may,
after giving the parties to the appeal an opportunity of being heard, pass such orders thereon as it thinks
fit.
(4) An Appellate Tribunal while deciding the appeal shall have the power—
(a) to determine a case finally, where the evidence on record is sufficient;
(b) to take additional evidence or to require any evidence to be taken by the Adjudicating
Authority, where the Adjudicating Authority has refused to admit evidence, which ought to have been
admitted;
(c) to require any document to be produced or any witness to be examined for the purposes of
proceeding before it;
(d) to frame issues which appear to the Appellate Tribunal essential for adjudication of the case
and refer them to the Adjudicating Authority for determination;
(e) to pass final order and affirm, vary or reverse an order of adjudication passed by the
Adjudicating Authority and pass such other order or orders as may be necessary to meet the ends of
justice.
(5) The Appellate Tribunal, as far as possible, may hear and finally decide the appeal within a period
of one year from the last date of the month in which the appeal is filed.
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