(3)The appellant shall state in the memorandum presented under sub-rule (1) whether he is a member of one or more of the following bodies. The body empowered to appoint the assessor shall-(a)if the appellant is a member of one of such bodies, be that body;(b)if he is a member of two such bodies, be the body which the appellant desires should appoint such assessor; and(c)if the appellant is not a member of any of the aforesaid bodies or if he does not state in the memorandum which of such bodies he desires should appoint the assessor, be the body which the appellate authority as the best fitted to represent the industry concerned-
