(1)An appeal against any order made by the Chief Inspector under any of these regulations or against any order passed under regulation 260 shall lie, within twenty days of the receipt of the order by the appellant, to the Committee constituted under section 12 of the Act.(2)Every order of the Chief Inspector, against which an appeal is preferred under sub-regulation (1) shall be complied with, pending the receipt at the mine of the decision of the Committee:Provided that the Committee may, on an application by the appellant, suspend the operation of the order appealed against, pending the disposal of the appeal.
