Section 18 in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
18. Withholding of appeal.
- An appeal may be withheld by an authority net lower than the authority from whose order it is preferred, if -(1)It is an appeal in a case in which under these rules no appeal lies; or(2)it does not comply with the provisions of rule 17(b); or(3)it is not preferred within 2 months after the date on which the appellant was informed of the order appealed against and no reasonable cause is shown for the delay; or(4)it is a 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 reconsideration of the case; or(5)it is addressed to an authority to which no appeal lies under these rules:Provided that in every case in which an appeal is withheld, the appellant shall be informed of the fact and the reason for it:Provided further that an appeal withheld on account only of failure to comply with the provisions of rule 17(b) may be re-submitted at any time within one month of the date on which the appellant has been informed of the withholding of the appeal; and an appeal re-submitted in a form which complies with those provision - shall not be withheld.
