Section 114 in Jammu and Kashmir Forest (Protection) Force Rules, 2012
114. Withholding of appeals.
(1)The authority which made the order appealed against may withhold the appeal if(i)it is an appeal against an order from which no appeal lies; or(ii)it does not comply with any of the provisions of rule 112; or(iii)it is not submitted within the period specified in section 8 and no cause is shown for the delay; or(iv)it is second appeal where original appeal has already been decided by the competent authority:Provided that an appeal withheld on the ground that it does not comply with the provisions of rule 112 shall be returned to the appellant and, if re-submitted within thirty days of such communication, after compliance with the said provisions, shall not be withheld.(2)Where an appeal is withheld, the appellant shall be informed of the fact within thirty days together with brief reasons thereof. The appellant may, thereafter submit the appeal to the appellate authority concerned within thirty days of the date of communication of the order withholding the appeal.(3)A quarterly statement of all appeals withheld with brief reasons in respect of each appeal shall be furnished by the withholding authority to the superior authority.
