(4)The Engineering Association of India.The body empowered to appoint the assessor shall-(a)if the appellant is a member of one of such bodies, be that body;(b)if he is a member of two such bodies, be the body which the appellant desires should appoint such assessor; and(c)if the appellant is not a member of the aforesaid bodies, or if he does not state in the memorandum which of such bodies he desires should appoint the assessor, be the body which the appellate body considers as the best fitted to represent the industry concerned.
