Section 36(1) in The Orissa Khadi and Village Industries Board Regulations, 1960
(1)The authority which made the order appealed against may withhold the appeal if-(i)it is an appeal against an order from which no appeal lies ; or(ii)it does not comply with any of the provisions of Regulation 34; or(iii)it is not submitted within the period specified in Regulation 33 and no cause is shown for the delay ; or(iv)it is a repetition of an appeal already decided and no new facts or circumstances are adduced :Provided that an appeal withheld on the ground only that it does not comply with the provisions of Regulation 34 shall be returned to the appellant and if re-submitted within one month thereof after compliance with the said provisions, shall not be withheld.
