Section 91(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(4)An appeal may be withheld by the competent authority if;(i)it does not comply with the requirements of sub-clause (3) above;(ii)it is illegible and unintelligible;(iii)it repeats an appeal already rejected by the appellate authority and does not in the opinion of the competent authority disclosed any new points or circumstances which make reconsideration necessary;(iv)it deals with matter which does not concern the employee personally;(v)it is not preferred within one month of the date of the order against which the appeal is made;(vi)it is addressed to an authority to which no appeal lies under this Rule.
