Section 27(2) in Central Civil Services (Classification, Control & Appeal) Rules, 1965
(2)In the case of an appeal against an order imposing any of the penalties specified in rule 11 or enhancing any penalty imposed under the said rules, the appellate authority shall consider-(a)whether the procedure laid down in these rules have been complied with and if not, whether such non-compliance has resulted in the violation of any provisions of the Constitution of India or in the failure of justice;(b)whether the findings of the disciplinary authority are warranted by the evidence on the record; and(c)whether the penalty or the enhanced penalty imposed is adequate, inadequate or severe;and pass orders-(i)confirming, enhancing, reducing, or setting aside the penalty; or(ii)remitting the case to the authority which imposed or enhanced the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case :provided that-(i)The Commission shall be consulted in all cases where such consultation is necessary [and the Government servant has been given an opportunity of representing against the advice of the Commission] [Added by Notification No. G.S.R. 769(E), dated 31.10.2014];[within the time limit specified in clause (b) of the sub-rule (3) of rule 15] [Inserted by Notification No. G.S.R. 548(E), dated 2.6.2017.](ii)If such enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in clauses (v) to (ix) of rule 11 and in inquiry under rule 14 has not already been held in the case, the appellate authority shall, subject to the provisions of rule 19, itself hold such inquiry or direct that such inquiry be held in accordance with the provisions of rule 14 and thereafter, on a consideration of the proceedings of such inquiry and make such orders as it may deem fit:(i)if the enhanced penalty which the appellate authority proposes to impose is one of the penalties specified in clauses (v) to (ix) of rule 11 and an enquiry under rule 14 has been held in the case, the appellate authority shall make such orders as it may deem fit after the appellant has been given a reasonable opportunity of making a representation against the proposed penalty; and(ii)no order imposing an enhanced penalty shall be made in any other case unless the appellant has been given a reasonable opportunity, as far as may be, in accordance with the provisions of rule 16, of making a representation against such enhanced penalty.
