Section 215(215) in The Railway Protection Force Rules, 1987
215.1The authority which made the order appealed against may withhold the appealif-(a)it s appeal against an order from which no appeal lies; or(b)it does not comply with any of the provisions of rule 213; or(c)it is not submitted within the period specified in sub-section 9 and no cause isshown for the delay; or(d)it is a second appeal where original appeal has already been decided by thecompetent authority:Provide that an appeal withheld on the ground that it does not comply with theprovisions or rule 213 shall be returned to the appellant and, if re-submittedwithin thirty days of such communication, after compliance with the saidprovisions, shall not be withheld,
