Section 18(5) in Tamil Nadu Municipal Services Discipline and Appeal) Rules, 1970
(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.
