Section 17 in The Chennai Corporation Class III and Class IV Service (Discipline and Appeal) by-laws
17. Withholding of appeal.
- An appeal may be withheld by an authority not lower than the authority against whose order it is preferred, if-(i)it is an appeal in a case in which under these by-laws no appeal lies; or(ii)it does not comply with the provision of by-law 16(2); or(iii)it is not preferred within two months after the date on which the appellant was informed of the order appealed against, and no reasonable cause is shown for the delay; or(iv)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 new facts or circumstances are adduced which afford grounds for reconsideration of the case; or(v)it is addressed to an authority to which no appeal lies under these bylaws;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 by-law 16(2) maybe re-submitted, at any time, within one month of the date on which the appellant has been informed of the with holding of the appeal, and re-submitted in a form which complies with those provisions, shall not be withheld.
