Section 20 in Assam Service (Discipline and Appeal) Rules, 1964
20. Withholding of appeal.
- The authority which made the order appealed against may withhold the appeal if -(i)It is appeal against an order from which no appeal lies; or(ii)It does not comply with any of the provisions of rule 18; or(iii)It is not submitted within the period specified in rule 17 and no sufficient cause is shown for the delay; or(iv)It is a repetition of an appeal already decided and new facts or circumstances of material importance are adduced:Provided that an appeal withheld on the ground only that it does not comply with the provisions of rule 18 shall be returned to the appellant and, if resubmitted within one month thereof after compliance with the said provisions, shall not be withheld:Provided further that where an appeal is withheld, the appellant shall be informed of the fact and the reasons therefore.
