Section 95 in University of Udaipur Teachers (Conditions of Service) Rules, 1976
95. Withholding of the appeal.
- (i) The authority which made the order appealed against may withhold the appeal if:(a)It is an appeal against an order from which no appeal lies:(b)It does not comply with any of the provisions contained in rule 93.(c)It is not submitted within period specified in rule 92 and no cause is shown for delay.(d)It is a repetition of an appeal already decided and no new facts circumstances are adduced.(ii)Where an appeal is withheld, the appellant shall be informed of the act and the reasons therefor.(iii)A list of the appeals withheld, by any authority shall be submitted to the appellate authority at the end of every quarter together with the reasons for withholding them.
