Section 44(5) in Punjab Women and Children Development and Welfare Corporation Staff Regulations, 1986
(5)Grounds of withholding the appeal to be communicated to the applicant. - In every case in which an appeal as withheld, the authority withholding the appeal shall inform the applicant the fact of withholding the appeal and the reasons for withholding it, within three months from the receipt of appeal. However, in exceptional cases; for the reasons to be recorded in writing, such intimation may be sent to him within a period of six months.
