Section 25 in The Delhi Police (Punishment and Appeal) Rules, 1980
25. Orders of appeal.
(1)On appeal, the appellant authority may,(a)confirm the impugned order, or(b)accept the appeal and set aside punishment order, or(c)reduce the punishment, or ;(d)disagree with the disciplinary authority and enhance the punishment after issue of a fresh show cause notice to the appellant and affording him a reasonable opportunity (including personal hearing is asked for) against the proposed enhancement.(e)[remit] [Added by Notification No. F/13/2/92-Home (P) Estt. dated 29.6.1994.] the case to the authority which made the order to to any other authority to make such further enquiry as it may consider proper in the circumstances of the case; or(f)pass such other orders as it may deem fit.(2)Every order passed on appeal shall contain the reasons therefor. A copy of every appellate order shall be given free of cost to the appellant.
