(1)The order of appeal or revision shall be pronounced in open proceedings and shall be in writing by the first appeal officer, second appellate Authority or revision officer, as the case may be.(2)The copy of first appeal order shall be given to the appellant and the designated officer.(3)The copy of second appeal order shall be given to the appellant, the designated officer and the first appeal officer.(4)In case of imposing penalty, the second Appellate Authority shall endorse a copy of order to the concerning -(a)Drawing and Disbursing Officer;(b)Treasury; and(c)Disciplinary Authority.(5)Where the revision officer, after hearing of the application of revision, amends the order of second Appellate Authority, then he shall send a copy of the order to the second Appellate Authority and the officers specified under sub-rule (4). Whenever the revision officer, comes to the conclusion, that the penalty imposed was unjustified, the amount deposited or paid shall be refunded to the concerned officer in the following head of account:"0070 - Other Administrative Services -
