Section 38(2) in The Orissa Khadi and Village Industries Board Regulations, 1960
(2)In the case of an appeal against an order imposing any of the penalties specified in Regulation 29, the appellate authority shall consider-(a)whether the procedure prescribed in these regulations has been complied with, and, if not, whether such non-compliance has resulted in failure of justice;(b)whether the findings are justified; and(c)whether the penalty imposed is excessive, adequate or inadequate; and, after such consideration pass such orders as it thinks proper.
