Central Government Act
Section 7(6) in The Equal Remuneration Act, 1976
(6) Any employer or worker aggrieved by any order made by an authority appointed under sub- section (1), on a complaint or claim may, within thirty days from the date of the order, prefer an appeal to such authority as the appropriate Government may, by notification, specify in this behalf, and that authority may, after hearing the appeal, confirm, modify or reverse the order appealed against and no further appeal shall lie against the order made by such authority.