Section 41(2) in The Chhattisgarh Municipal Service (Executive) Rules, 1973
(2)If the appeal is admitted, State Government may call for a report and record of the case from the authority against whose orders the appeal has been filed. The State Government shall then consider whether-(a)the facts established afford sufficient ground for taking action;(b)the facts on which the order was based have been established;(c)the penalty is adequate or excessive;And after such consideration, may remand any case for further enquiry or decision or may pass any other order that may be deemed just and proper :Provided that the penalty imposed shall not be enhanced by the State Government unless opportunity has been given to the appellant to show cause against the proposed enhancement :Provided further that no order shall be passed to the prejudice of any person until he has been given a reasonable opportunity of being heard.
