Section 8 in U.P. Janhit Guarantee Adhiniyam, 2011
8. Revision. -
The designated officer or first appeal officer aggrieved by any order of second Appellate Authority in respect of imposing penalty under this Act, may make an application for revision to the officer nominated by notification by the State Government within the period of 60 days from the date of that order, who shall dispose of the application in such manner as may be prescribed :Provided that the Officer nominated by the State Government may entertain the application after the expiry of the said period of 60 days if he is satisfied that the application could not be submitted in time for the sufficient cause.
