Section 21(3) in The Delhi Sikh Gurdwaras Act, 1971
(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the President may, on his own motion or otherwise, after calling the record of any case, revise any order passed by any authority to whom such powers have been delegated by the Executive Board and-----(i)confirm, modify or set aside the order,(ii)impose any penalty or set aside, reduce, confirm or enhance the penalty imposed upon any employee of the Committee,(iii)remit the case to the authority which made the order or to any other authority directing such further action or inquiry as considered proper in the circumstances of the case, or(iv)pass such other orders as he deems fit.
