Section 15(a) in Tamil Nadu Municipal (Non-Centralised-Regular) Public Health Establishment Discipline and Appeal Regulations, 1977
(a)An appeal may be withheld by an authority not lower in rank than the authority from whose order it is preferred, if -(i)it is an appeal in a case in which under these regulations no appeal lies, or(ii)it does not comply with the provisions of regulation 22, or(iii)it is not preferred within the time limit prescribed in regulation 12(2) and no reasonable cause is shown for the delay, or(iv)it is 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 a re-consideration of the case, or(v)it is addressed to an authority to which no appeal lies under these regulations:
