(1)The Company Liquidator shall upon receiving notice of the appeal against a decision rejecting a proof wholly or in part file with the Registry such proof with the order containing the grounds of rejection.(2)It shall be open to any creditor or contributory to apply to the Tribunal for leave to intervene in the appeal and the Tribunal may if it thinks fit grant the leave subject to such terms and conditions as may be just and where such leave has been granted notice of the hearing of the appeal shall be given to such creditor or contributory.
