(1)An appeal presented under section 107 shall lie to the Chief Inspector, or in cases where the order appealed against is an order passed by that officer, to the State Government or to such authority as the State Government may appoint in this behalf and shall be in the form of a memorandum setting forth concisely the grounds of objection to the order and bearing court-fees stamp in accordance with Article VI of the Schedule II to the Travancore-Cochin Court Fees Act, 1125 (Act 11 of 1125) or Article II of Schedule II to the Court fees Act, 1870 as the case may be and shall be accompanied by a copy of the order appealed against.(2)On receipt of the memorandum of appeal, the appellate authority shall, if it thinks fit or if the appellant has requested that the appeal should be heard with the aid of assessors, call upon the body declared under rule (3) to be representative of the Industry concerned to appoint an assessor within a period of 14 days. If an assessor is nominated by such body, the appellate authority shall appoint a second assessor itself. It shall then fix a date for the hearing of the appeal and shall give due notice of such date to the appellant and to the Inspector whose order is appealed against and shall call upon the two assessors to appear upon such date to assist in the hearing of the appeal.(3)(i)The appellant shall state in the memorandum presented under sub-rule(i) whether he is a member of one or more of the following bodies :-
