(1)On receipt of the appeal the appellate authority shall, as soon as possible, examine it and ensure that-(a)the appeal memorandum is affixed with court-fee stamps of the value specified in Rule 57(2);(b)the person presenting the appeal has the locus standi to do so;(c)it is made within the specified time limit; and(d)it conforms to all the provisions of the Act and these rules.(2)In the proceedings before the appellate authority, the appellant and the respondent may be represented by an agent holding a power-of-attorney or by a legal practitioner.(3)The appellate authority, on the basis of the enquiry conducted and with reference to the records examined, pass such order on appeal as may seem just and reasonable.(4)Every order of the appellate authority under Sub-rule (3) shall be in writing and it shall be communicated to the parties concerned and the Registrar.
