Section 17 in The Coimbatore Corporation Services (Discipline and Appeal) Rules, 1986
17. Withholding of appeal.
- An appeal may be withheld by an authority not lower than the authority from whose order it is preferred, if-(1)it is an appeal in the case in which under these rules no appeal lies; or(2)it does not comply with the provisions of sub-rule (2) of rule 16 or(3)it is not preferred within two months after the date on which the applicant was communicated of the order appealed against, and no reasonable cause is shown for the delay; or(4)it is a repetition of a previous appeal and is made to the same appellate authority by which such appeal had been decided and no new Acts or circumstances are adduced which afford grounds for re-consideration of the case; or(5)it is addressed to an authority to which no appeal lies under these rule: 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 of failure to comply with the provisions of sub-rule (2) of rule 16 may be re-submitted at any time within one month on 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 these provision, shall not be withheld'
