(10)An appeal may be withheld by the authority against whose order it is preferred if-(i)it is an appeal in a case in which no appeal lies under these rules; or(ii)it does not comply with the provisions of rule 9; or(iii)it is not preferred within six months after the date on which the appellant was informed of the order appealed against and no reasonable cause is shown for the delay; or(iv)it is a 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:-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 also that an appeal withheld on account only of a failure to comply with the provisions of rule 9 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 such appeal shall not be withheld if it is resubmitted in a form which complies with these provisions.
