Section 15 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
15. Withholding of appeals.
(a)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 regulations no appeal lies, or(ii)it does not comply with the provisions of regulation 22, or(iii)it is not preferred within the time limit prescribed in regulation 12(2) and no reasonable cause is shown for the delay, or(iv)it is repetition of a previous appeal and is made to the same appellate authority by which such appeal has been decided, and no new facts or circumstances are adduced which afford grounds for a re-consideration of the case, or(v)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 facts and the reasons for it:Provided further that an appeal withheld under clause (ii) or clause (v) maybe re-submitted at any time within one month from the date on which the appellant has been informed of the withholding of the appeal and if re-submitted to the appropriate appellate authority in a form which complies with the provisions of regulation 12, it shall not be withheld.
