Section 18 in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
18. Withholding of appeals.
- An appeal may be withheld by an authority not lower than the authority from whose order it is preferred, if -(1)it is an appeal in a case in which, under these regulations no appeal lies; or(2)it does not comply with the provisions of regulation 17(c); or.(3)it is not preferred within two months after the date on which the appellant was informed of the order appealed against and no reasonable cause is shown for the delay; or(4)it is a repetition of previous appeal and is made to the same appellate authority by which such appeal has been decided and not new facts or circumstances are adduced which afford grounds for reconsideration of the case; or(5)it is addressed to an authority to which no appeal lies under these regulations:Provided that in every case in which an appeal is withheld the appellant shall be informed of the fact and the reasons for it:Provided further that an appeal withheld on account only of failure to comply with the provisions of regulation 17(c) may be re-submitted at any time within one month of the date on which the appellant has been informed of the withholding of the appeal; and an appeal re-submitted in a form which complies with those provisions shall not be withheld.
