(4)In its decision, the Commission has the power to,-(a)require the designated authority or appellate authority to take any such steps as may be necessary to secure compliance with the provisions of this Act and impose any of the penalties provided under this Act;(b)grant the amount of apportioned salary of an employee to the dependent parents/divyang sibling not exceeding 10% of the gross salary being paid to the employee except in exceptional cases only where it may go upto 15% of toe monthly gross salary, with a direction to the Designated Authority to sanction the amount and cause payment of the apportioned salary through the Drawing and Disbursing officer directly to the grantee with effect from the succeeding month;(c)reject the appeal, with cogent reasons to be recorded in writing and inform all concerned;(d)any other orders as deem fit and proper, but not inconsistent with the provisions of the Act.
