Section 36 in The Orissa Khadi and Village Industries Board Regulations, 1960
36. Withholding of appeals.
(1)The authority which made the order appealed against may withhold the appeal if-(i)it is an appeal against an order from which no appeal lies ; or(ii)it does not comply with any of the provisions of Regulation 34; or(iii)it is not submitted within the period specified in Regulation 33 and no cause is shown for the delay ; or(iv)it is a repetition of an appeal already decided and no new facts or circumstances are adduced :Provided that an appeal withheld on the ground only that it does not comply with the provisions of Regulation 34 shall be returned to the appellant and if re-submitted within one month thereof after compliance with the said provisions, shall not be withheld.(2)Where an appeal is withheld, the appellant shall be informed of the fact and the reasons therefor.
