(1)In the case of an appeal against an order of suspension the Appellate Authority will consider whether in the light of the provisions of Regulation 61 and having regard to the circumstances of the case the order of suspension is justified or not and confirm or revoke the order accordingly.(2)In the case of other appeals the Appellate Authority shall consider:(a)whether the procedure prescribed in these regulations has been complied with, and if not, whether such non-compliance has resulted in failure of justice; and(b)whether the penalty imposed is excessive, adequate or inadequate, and after such consideration pass such orders as it thinks proper.
