Section 14(2) in The U.P. Factories (Safety Officers) Rules, 1984
(2)On receipt of an appeal preferred under sub-rule (1), the Labour Commissioner, shall, after giving both the parties reasonable opportunity of being heard and for reasons to be recorded in writing, dispose of the appeal, as expeditiously as possible. While disposing of the appeal, the Labour Commissioner may confirm, modify or set aside the order appealed against.
