(7) Every notice under sub- section (1), or order under sub- section (lA), sub- section (2), sub- section (3) or sub- section (4), to which objection is made under sub- section (6), shall be complied with, pending the receipt at the mine of the decision of the Committee: Provided that the Committee may, on the application of the owner, agent or manager, suspend the operation of a 2[ notice] under sub- section (1), pending its decision on the objection.