Section 88 in University of Udaipur Officers (Conditions of Service) Rules, 1976
88. Withholding of the appeal.
- (i) The authority which made the order appealed against may withhold the appeal if:(a)It is an appeal against an order from which no appeal lies;(b)it does not comply with any of the provisions contained in rule 86.(c)It is not submitted within period specified in rule 85 and no cause is shown for delay.(ii)Where an appeal is withheld, the appellant shall be informed of the act the reasons therefor.(iii)A list of appeals withheld, by any authority shall be submitted to the appellate authority at the end of every' quarter together with the reasons for withholding them.
