Section 41(1) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(1)An appeal may summarily be dismissed if-(a)it is not submitted in accordance with Rule 40;(b)no appeal lies under these rules;(c)it is not submitted within the prescribed time limit and no reasonable cause is shown for the delay;(d)it is a repetition of a previous appeal which has been decided and no new facts or circumstances are adduced, which afford ground for a reconsideration of the case :Provided that in every case in which appeal is dismissed the appellant shall be informed of the facts and reasons for it.
