Section 17(5) in The Madurai Corporation Services (Discipline and Appeal) Rules, 1975
(5)it is addressed to an authority to which no appeal lies under these rules:Provided that in every case in which an appeal is withheld, the appellant shall be informed of the fact and the reasons for it:Provided further that an appeal withheld on account only of failure to comply with the provisions of rule 16(b) may be re-submitted at any time with him of the appeal and an appeal re-submitted in a form which complies with those provisions shall not be withheld.
