Section 44(1) in Life Insurance Corporation of India (Staff) Regulations, 1960
(1)The authority which made the order appealed against may withhold the appeal if -(i)it does not comply with any of the provisions of Regulation 42; or(ii)it is not submitted within the period specified in Regulation 41 and no cause is shown for the delay; or(iii)it is a repetition of an appeal already decided and no new facts or circumstances are adduced.Provided that an appeal withheld under this sub-regulation shall be returned to the appellant and if resubmitted within one month thereof after complying with the provisions of Regulation 42 shall not be withheld.
