Section 7(1) in The Tamil Nadu Village Servants (Classification, Control and Appeal) Rules, 1983
(1)Notwithstanding anything contained in rule 5, the Revenue Divisional Officer may, of his own motion, call for and examine the records relating to any order passed by the Tahsildar and for reasons to be recorded in writing confirm, reduce, enhance or set aside the penalty imposed by the order, or impose any penalty where no penalty has been imposed or remit for re-consideration such order on any of the grounds specified in sub-rule (3).
