If an appeal forwarded from jail is time-barred it shall be dismissed summarily. If it appears from the petition of appeal that the prisoner wishes to be represented by counsel the Court shall not proceed with the appeal until seven days have elapsed since the date of its receipts unless counsel appears earlier. If counsel does not appear within seven days, or if it appears from the petition of appeal that the prisoner does not wish to be represented, the Court shall ordinarily proceed with the appeal at once.
