Section 18(5) in Tamil Nadu Municipal Public Health Service (Discipline and Appeal) Regulations, 1973
(5)it is addressed to an authority to which no appeal lies under these regulations:Provided that in every case in which an appeal is withheld the appellant shall be informed of the fact and the reasons for it:Provided further that an appeal withheld on account only of failure to comply with the provisions of regulation 17(c) may be re-submitted at any time within one month of the date on which the appellant has been informed of the withholding of the appeal; and an appeal re-submitted in a form which complies with those provisions shall not be withheld.
