Section 32G in The D.D.A. Conduct, Disciplinary and Appeal Regulations, 1999
32G. Revision.
(1)Notwithstanding anything contained in these rules-(i)The Authority(ii)Chairman/ Vice-Chairmanor(iii)the appellate authority, within six months of the date of the order proposed to be revised or(iv)any other authority specified in this behalf by the Authority by a general or special order, and within such time as may be prescribed in such general or special order, may at any time, either on his or its own motion or otherwise call for the records of any inquiry and revise any order made under these regulation and may.(a)confirm, modify or set aside the order; or(b)confirm, reduce, enhance or set aside the penalty imposed by the order or impose any penalty where no penalty has been imposed; or(c)remit the case to the authority which made the order or to any other authority directing such authority to make such further enquiry as it may consider proper in the circumstances of the case; or(d)pass such other orders as it may deem fit.Provided that no order imposing or enhancing any penalty shall be made by any revising authority unless the employee concerned has been given a reasonable opportunity of making a representation against the penalty proposed and where it is proposed to impose any of the penalties specified in clauses (f) to (j) of Regulation 23 or to enhance the penalty imposed by the orders sought to be revised to any of the penalties specified in these clauses and if an enquiry under Regulation 25 has not already been held in the case no such penalty shall be imposed except after an inquiry in the manner laid down in Regulation 25 subject to the provisions of Regulation 30.Provided further that no power of revision shall be exercised by the Head of the Deptt. unless(i)the authority which made the order in appeal, or(ii)the authority to which an appeal would lie, where no appeal has been preferred, is subordinate to him.(2)No proceedings for revision shall be commenced until after(i)the expiry of the period of limitation for an appeal, or(ii)the disposal of the appeal, where any such appeal has been preferred.(3)An application for revision shall be dealt with in the same manner as if it were an appeal under these rules.
