Section 27(1) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(1)The authority which made the order appealed against may withhold the appeal if -(i)it is an appeal against an order from which no appeal lies; or(ii)it does not comply with any of the provisions of Rule 25; or(iii)it is not submitted within the period specified in Rule 24 and no reasonable cause is shown for the delay; or(iv)it is a repetition of an appeal already decided and no new facts or circumstances are adduced :Provided that an appeal withheld on the ground only that it does not comply with the provisions of Rule 25 shall be returned to the appellant and, if re-submitted within one month thereof after compliance with the said provisions shall not be withheld.
