Section 44(1) in Life Insurance Corporation of India (Staff) Rules, 1960
(1)The authority which made the order appealed against may withhold the appeal if -(i)it does not comply with any of the provisions of Regulation 42; or(ii)it is not submitted within the period specified in Regulation 41 and no cause is shown for the delay; or(iii)it is a repetition of an appeal already decided and no new facts or circumstances are adduced.Provided that an appeal withheld under this [sub-rule] [Substituted 'sub-regulation' by Notification No. G.S.R. 459(E), dated 30.6.2021 (w.e.f. 23.7.1960).] shall be returned to the appellant and if resubmitted within one month thereof after complying with the provisions of Regulation 42 shall not be withheld.
