Section 11(1) in Haryana Civil Services (Punishment and Appeal) Rules, 2016
(1)In the case of appeal against an order under rule 9 or any penalty specified in rule 4, the appellate authority shall consider whether the-(a)facts on which the order was based have been established;(b)facts established afford sufficient ground for taking action; and(c)penalty is excessive or adequate and after such consideration, shall pass such order as it thinks proper:Provided that no penalty shall be increased unless opportunity is given to the person concerned to show cause why such penalty may not be increased.
