(3)On receipt of such appeal the State Government [or the specified Officer] may, after giving a reasonable opportunity to the appellant to be heard either personally, or by a pleader, advocate or attorney and after such further inquiry, if any, as it may deem necessary, confirm, vary or cancel, or set aside the order appealed against, [or remand the case for disposal with such directions as it or he thinks fit, and make its or his order] accordingly:Provided that the order appealed against shall remain in force pending the disposal of the appeal, unless the State Government [or the specified Officer] otherwise directs.
