Section 47(4) in The Punjab Scheduled Castes Land Development & Finance Corporation (Staff) Regulations, 1971
(4)When appeals may be withheld. - An appeal may be withheld by the Administrative Officer or the Executive Director, if :(i)it does not comply with the requirement of sub-regulation (3);(ii)it is illegible or is unintelligible;(iii)it deals with a matter which does not concern the employee personally;(iv)it repeats and appeal already rejected by the authority to whom the appeal is addressed and does not, in the opinion of the Administrative Officer or the Executive Director, disclose any new points or circumstances which afford grounds for reconsideration;(v)it is not preferred within three months of the date of the order against which the appeal is made; and(vi)it is addressed to an authority to which no appeal lies under these Regulations.
