221. Re-admission of appeal - If an appeal is dismissed for default of prosecution, appellant may, within thirty days from the date of the dismissal, apply to the Deputy Commissioner, or the Commissioner as the case may be, for the readmission of the appeal; and, if it is proved to the satisfaction of the Deputy Commissioner or the Commissioner, as the case may be, that the appellant was prevented by any sufficient cause from appearing when the appeal was called on for hearing, the Deputy Commissioner or the Commissioner, as the case may be, readmit the appeal.
