(2)Appointment of assessors. - On receipt of the memorandum or appeal, the appellate authority may, if it thinks fit or if the appellant has requested that the appeal should be heard with the aid of assessors, call upon the body specified in sub-rule (4) being the representative of the industry concerned to appoint an assessor within a period of 14 days. If any assessor is nominated by such body, the appellate authority shall appoint a second assessor itself. It shall then fix a date for the hearing of the appeal and shall give due notice of such date to the appellant and to the Inspector whose order is appealed against, and shall call upon the two assessors to appear upon such date to assist him in the hearing of the appeal.
