Section 46(2) in U.P. Zila Panchayats Service Rules, 1970
(2)The Commissioner of the Division may exercise powers similar to those prescribed in the foregoing sub-rule (1) unless-(i)he himself has decided an appeal or representation of the person punished relating to the case; or(ii)the State Government are seized of the case under this rule; or(iii)the State Government would have been the Appellate Authority had an appeal or representation, as the case may be, been preferred in the case by the person punished; and the orders so revised by the Commissioner of the Division shall be final and binding on all concerned :Provided that where the State Government or the Commissioner of the Division, as the case may be, propose to enhance any punishment already imposed, the person punished shall be given an opportunity of showing cause against the proposed enhancement.
