(1)No appeal shall lie from any order passed by the Executive Officer in exercise of the powers conferred upon him by Section 97 unless -(a)the order is an order against which an appeal lies under this Act or any rule or bye-law thereunder; or(b)the order is an order passed in respect of a licence and provision is made for appeal therefrom by any bye-law; or(c)the order is an order passed in respect of any power, duty or function which has been delegated by Chairperson to the Executive Officer and which has been made subject to the right of appeal.(2)Where an appeal lies, it shall be filed within fifteen days of the communication of the order or of the date on which the order is, under the provisions of this Act, deemed to have been communicated.(3)Where an appeal is filed within such period -(a)it shall be disposed of by the Chairperson in such manner as it seem expedient and the Chairperson may confirm, modify or set aside the order; and(b)the order shall remain suspend until the appeal is decided ;Provided that an appeal from an order under Clause (b) of Sub-section (1) shall be heard in the manner prescribed.
