Section 17 in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
17. Withholding of appeal.
- 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 rules no appeal lies, or(2)it does not comply with the provisions of rule 16 (b), or(3)it is not preferred within two months after the date on which the appellant was communicated of the order appealed against and no reasonable cause is shown for the delay, or(4)it is a repetition of a previous appeal and is made to the same appellate authority by which such appeal has been decided and no facts or circumstances are adduced which afford grounds for re-consideration of the case; or(5)it is addressed to an authority to which no appeal lies under these rules: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 rule 16(b) may be re-submitted at any time with him of the appeal and an appeal re-submitted in a form which complies with those provisions shall not be withheld.
