Section 18(1) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(1)An appeal or application for revision may be withheld by the Head of the office, if-(a)it is an appeal or application for revision in a case in which under these rules, no appeal or application for revision lies; or(b)it does not comply with the provisions of rule 17; or(c)it is an appeal and is not preferred within the prescribed period; or(d)it is a repetition of a previous appeal or application for revision and is made to the same appellate or revisionary authority by which such appeal or application for revision has been decided and no new facts or circumstances are adduced which afford ground for a reconsideration of the case:Provided that in every case in which an appeal or application for revision is withheld, the appellant or applicant shall be informed of the fact and the reasons for it and a copy thereof forwarded to the appellate authority, if any together with a copy of the appeal or application for revision so withheld:Provided further that an appeal or application for revision withheld on account only of failure to comply with the provisions of rule 17 may be resubmitted at any time within one month of the date on which the appellant or applicant has been informed of the withholding of the appeal or application and if resubmitted in a form which complies with those provisions, shall not be withheld.
