(2)If the appeal is admitted the State Government or the Appointing Authority may call for a report and record of the case from the authority against whose order the appeal has been filed. The State Government or the Appointing Authority shall then consider whether :(a)the facts established, afford sufficient grounds for taking action;(b)the facts on which the order was based have been established;(c)the penalty is adequate, inadequate or excessive;And after such consideration may remand any case for further enquiry or decision or may pass any other order that may be deemed just and proper :Provided that the penalty imposed shall not be enhanced by the State Government or the Appointing Authority unless opportunity has been given to the appellant to show cause against the proposed enhancement :Provided further that no order shall be passed to the prejudice of any person until he has been given a reasonable opportunity of being heard.
