- If the Officer to whom the appeal is made considers that the facts admitted by the petitioner are sufficient to warrant the action taken, he will dismiss the appeal. In all other cases he will forward a copy of the petition, of appeal to the Secretary to the committee for report. The report should contain a specific reply to each of the allegations contained in the petition, together with the statement of the case approved by the managing committee and such further comments as may be necessary.(Orders of the D. P. I. embodied in the first edition of the Code.)
