(1)The appellate authority may either admit the appeal or after examining the record, may summarily reject it:Provided that the appellate authority shall not be bound to examine the record where the appeal is time barred or does not lie.(2)If the appeal is admitted, a date shall be fixed for hearing and notice thereof shall be served on the respondent.(3)After hearing the parties, if they appear, the appellate authority may :-(a)Confirm, vary or reverse the order appealed against;(b)direct such further investigation to be made or such additional evidence to be taken, as it may think necessary; or(c)itself take such additional evidence; or(d)remand the case for disposal with such directions as it thinks fit.
