Section 8(3) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017
(3)The Minister for Power, who is the ex-officio Chairperson of the Governing Council of the Bureau, shall be the authority competent with reference to rule 29 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 for the purpose of revision and review of the penalty imposed on any employee of the Bureau.
