Section 44 in Life Insurance Corporation of India (Staff) Rules, 1960
44. Withholding of Appeals.
(1)The authority which made the order appealed against may withhold the appeal if -(i)it does not comply with any of the provisions of Regulation 42; or(ii)it is not submitted within the period specified in Regulation 41 and no cause is shown for the delay; or(iii)it is a repetition of an appeal already decided and no new facts or circumstances are adduced.Provided that an appeal withheld under this [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] shall be returned to the appellant and if resubmitted within one month thereof after complying with the provisions of Regulation 42 shall not be withheld.(2)Where an appeal is withheld the appellant shall be informed of the fact and the reasons therefor.(3)At the commencement of each quarter a list of the appeals withheld by any authority during the previous quarter, together with the reasons for withholding them, shall be furnished by that authority to the appellate authority.
