Section 21 in The Life Insurance Corporation of India (Agents) Regulations, 2017
21. Withholding of appeals.
- An appeal may be withheld by the competent authority as defined in First Schedule through whom it is sent -(i)if it does not comply with the provisions of sub-regulation (2) or sub-regulation (3) of regulation 20; or(ii)if it is not submitted within the period specified in sub-regulation (5) of regulation 20 and it does not set out any cause for delay; or(iii)if it is a repetition of an appeal already decided:Provided that where an appeal is withheld, the appellant shall be informed of the fact and the reasons therefore, and except in a case covered by clause (iii) the appeal shall be returned to the appellant and if it is resubmitted within one month thereof with suitable amendments or showing cause of delay, as the case may be, it shall not be withheld.
