Section 14(2) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(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.
