Employee's Provident Funds Miscellaneous Provisions Act, 1952
7-I. Appeals to Tribunal
(1) Any person aggrieved by a notification
issued by the Central Government, or an order passed by the Central Government
or any authority, under the proviso to sub-section (3), or sub-section (4), of
section 1, or section 3, or sub-section (1) of section 7A, or section 7B
[except an order rejecting an application for review referred to in sub-section
(5) thereof], or section 7C, or section 14B, may prefer an appeal to a Tribunal
against such notification or order.
(2) Every appeal under sub-section (1) shall
be filed in such form and manner, within such time and be accompanied by such
fees, as may be prescribed.