Section 50 in The Central Industrial Security Force Rules, 2001
50. Withholding of appeals. - (1) The authority which made the order appealed against, may withhold the appeal if--
(i)it is an appeal against an order for which no appeal lies under rule 45; or(ii)it is not in conformity with the provisions of rule 48; or(iii)it is not submitted within the period specified in rule 47 and no sufficient cause is shown for the delay; or(iv)it is repetition of any appeal already decided and no new facts of circumstances are adduced:Provided that an appeal withheld on the ground only that it was not in conformity with provisions of rule 48, shall be returned to the appellant and if re-submitted within 30 days thereof, after compliance with the said provisions, shall not be withheld.(2)Where an appeal is withheld on any grounds under sub-rule (1) of this rule, the appellant shall be informed of the facts and the reasons therefor.
