Section 215 in The Railway Protection Force Rules, 1987
215. Withholding of appeals.
-215.1The authority which made the order appealed against may withhold the appealif-(a)it s appeal against an order from which no appeal lies; or(b)it does not comply with any of the provisions of rule 213; or(c)it is not submitted within the period specified in sub-section 9 and no cause isshown for the delay; or(d)it is a second appeal where original appeal has already been decided by thecompetent authority:Provide that an appeal withheld on the ground that it does not comply with theprovisions or rule 213 shall be returned to the appellant and, if re-submittedwithin thirty days of such communication, after compliance with the saidprovisions, shall not be withheld,215.2Where an appeal is withheld the appellant shall be informed of the fact withinthirty days together with brief reasons therefore. The appellant may, thereaftersubmit the appeal to the appellate authority concerned within thirty days of the date ofcommunication of the order withholding the appeal.215.3A quarterly statement of all appeals withheld with brief reasons in respect ofeach appeal shall be furnished by the withholding authority to its superior authority.
