Section 44(4) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(4)When appeals may be withheld. - An appeal may be withheld by the Administrative Officer or the Managing Director, if(i)it does not comply with the requirement of sub-regulation (3);(ii)it is illegible or is un-intelligible;(iii)it deals with a matter which does not concern the employee personally.(iv)it repeats an appeal already rejected by the authority to whom the appeal is addressed and does not, in the opinion of the Administrative Officer or the Managing Director, as the case may be, disclose any new points or circumstances which afford grounds for re-consideration;(v)it is not preferred within three months of the date of the relief against which the appeal is made; and(vi)it is addressed to an authority to which no appeal lies under these regulations.
