Section 41 in The Rajasthan Financial Corporation (Staff) Regulations, 1958
41. When appeals may be withheld.
- An appeal may be withheld by [the Secretary or the] [Inserted by Amendment Notification dated 15-11-1961, Rajasthan Gazette, Part IV-C, dated 14-12-1961.] Managing Director, if:-(a)It does not comply with the requirements of Regulation 40;(b)It is illegible or is unintelligible.(c)It deeds with a matter which does not concern the employee personally.(d)It repeats an appeal already rejected by the authority to whom the appeal is addressed and does not, in the opinion of the Secretary or the Managing Director, as the case may be, disclose any new points or circumstances which afford ground for reconsideration; provided that when an appeal is withhold under this clause, the Secretary or the Managing Director shall submit to the appellate authority concerned a statement of the grounds on which the appeal is withheld.(e)It is addressed to an authority to which no appeal lies under these regulations.
