51. Appeal to National Commission.—
(1) Any person aggrieved by an order made by the State
Commission in exercise of its powers conferred by sub-clause
(i) or (ii) of clause
(a) of sub-section
(1) of
section 47 may prefer an appeal against such order to the National Commission within a period of thirty
days from the date of the order in such form and manner as may be prescribed:
Provided that the National Commission shall not entertain the appeal after the expiry of the said
period of thirty days unless it is satisfied that there was sufficient cause for not filing it within that period:
Provided further that no appeal by a person, who is required to pay any amount in terms of an order of
the State Commission, shall be entertained by the National Commission unless the appellant has
deposited fifty per cent. of that amount in the manner as may be prescribed.
(2) Save as otherwise expressly provided under this Act or by any other law for the time being in
force, an appeal shall lie to the National Commission from any order passed in appeal by any State
Commission, if the National Commission is satisfied that the case involves a substantial question of law.
(3) In an appeal involving a question of law, the memorandum of appeal shall precisely state the
substantial question of law involved in the appeal.
(4) Where the National Commission is satisfied that a substantial question of law is involved in any
case, it shall formulate that question and hear the appeal on that question:
Provided that nothing in this sub-section shall be deemed to take away or abridge the power of the
National Commission to hear, for reasons to be recorded in writing, the appeal on any other substantial
question of law, if it is satisfied that the case involves such question of law.
(5) An appeal may lie to the National Commission under this section from an order passed ex parte
by the State Commission.
