Section 16 in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
16. No appeal to lie against withholding of any appeal.
- (i) No appeal shall lie against the withholding of an appeal by a competent authority.Forwarding of appeal and list of appeals withheld. - (ii) Every appeal which is not withheld under these regulations shall be forwarded to the appellate authority by the authority against whose order the appeal is preferred with an expression of opinion.(iii)A list of appeals withheld under regulation 14 (a) with the reasons for withholding them shall be forwarded half-yearly by the withholding authority to the appellate authority.Powers of appellate authority: (i) An appellate authority may call for any appeal admissible under these regulations which has been withheld by a subordinate authority and may pass such orders thereon as it considers fit.The authority by whom an order imposing a penalty specified in regulation 3 may be reversed or altered in cases in which ho appeal is preferred shall be the appellate authority prescribed in the regulations or any higher authority.
