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Maternity Benefit Act,1961 9. Appeal under section 12 (1) An appeal under section l2 (2) (b) shall be preferred to the competent authority in Form 'G' (2) The appeal may be made in writing and either handed over personally or sent under a registered cover to the competent authority. (3) When an appeal is received, the competent authority shall furnish a copy of the memorandum of appeal to the employer, call for his reply thereto and also ask him to produce documents connected with the issue of the appeal by a fixed date. The competent authority may ascertain further details, if necessary, from the employer as well as from the woman. On considering the facts presented to him and ascertained by him the competent authority shall give his decision. In case the employer fails to submit his reply or produce the required documents within the specified period, the competent authority may give his decision ex parte.    |
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