Section 27 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
27. 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 Rule 25; or(iii)it is not submitted within the period specified in Rule 24 and no reasonable 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 Rule 25 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 therefore.(3)At the commencement of each quarter a list of the appeals withheld by any authority during the previous quarter together with the reasons for withholding them shall be furnished by that authority to the appellate authority.
