33. [ Revision of minor punishments awarded under section 82
.-(1) If a minor punishment awarded under section 82 appears to the Central Government, the Chief of the Air Staff, or any officer superior in command to the officer who awarded the punishment, to be wholly illegal, such authority shall direct that the award be cancelled and the entry in the records of the accused be expunged.(2)If such minor punishment appears to the authority specified in sub-rule (1) to be in excess of the punishment authorised by law, such authority may vary the punishment awarded so that it shall not be in excess of the punishment authorised by law, and the entry in the records of the accused shall be varied accordingly.(3)If such minor punishment appears to the authority specified in sub-rule (1) to be unjust or too severe having regard to all the circumstances of the case, such authority may mitigate or remit the punishment awarded or commute that punishment for any other punishment or punishments lower in the scale laid down in section 82, which the commanding officer or other officer exercising powers under that section could have validly awarded, and such mitigation, remission or commutation shall be entered in the records of the accused:Provided that for the purpose of this sub-rule, the punishment of field punishment shall be deemed to be higher in scale than detention:Provided further that the punishment of field punishment shall not be commuted for punishment of detention for a term exceeding the term of such field punishment or detention shall not be commuted for a punishment of confinement to the camp for a term exceeding the term of such field punishment or detention.(4)Any authority specified in sub-rule (1) may, in addition to or without any order passed under sub-rule (1), (2) or (3), issue such direction in any case as may appear to such authority to be necessary for doing justice in the matter.Framing charges]
