Section 11 in Tamil Nadu Town Panchayat Establishment (Punishment and Appeal) Rules, 1988
11. Withholding of appeals.
- An appeal may be withheld, by an authority not lower in rank than the authority from whose order it is preferred if, -(i)it is an appeal in a case in which under these rules no appeal lies; or(ii)it is not preferred within the time limit prescribed in rule 9 and no reasonable cause is shown for the delay; or(iii)it is a repetition of a previous appeal, and is made to the same appellate authority by which such appeal has been decided, and ho new facts or circumstances are adduced which afford grounds for a reconsideration of the case; or(iv)it is addressed to an authority to which no appeal lies under these rules: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 under clause (iv) may be re-submitted at any time within one month of date on which the appellant has been informed of the withholding of the appeal and if re-submitted to the appropriate appellate authority, it shall not be withheld.
