(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 67 ; or(iii)it is not submitted within the period specified in the said regulation; or(iv)it is a repetition of an appeal already decided and no new facts or circumstances are added :Provided that an appeal withheld on the ground only that it does not comply with the provisions of Regulation 67 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)The authority to which the appeal lies may direct transformed of the fact and the reasons therefor.
