Section 14 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
14. Power of superior authority to revise the proceeding of an inferior authority.
(1)The Government or the Head of Department may call for and examine the records of any case in which a subordinate authority passed any order under rule 9 or has inflicted any of the penalties specified in rule 4 or in which no order has been passed or penalty inflicted and after making further investigation, if any, may confirm, remit, reduce to any or subject to provisions of sub-rule (1) of rule 11, increase the penalty or subject to provisions of rule 7 and 8 inflict any of the penalties specified in Rule 4.(2)The Government may, at the time of consideration of memorial, submitted under its general or special instructions published from time to time, by the Government employee on whom a penalty is imposed, review any order passed by the Government under these rules:Provided that the penalty already imposed shall not be enhanced unless an opportunity has been given to the Government employee who has submitted memorial to show cause why it may not be enhanced.
