Section 29 in The Central Reserve Police Force Rules, 1955
29. Revision .-(a) A member of the Force whose appeal has been rejected by a competent authority may prefer petition for revision to the next Superior Authority. The power of revision may be exercised only when in consequence of some material irregularity, there has been injustice or miscarriage of justice or fresh evidence is disclosed.
(b)The procedure prescribed for appeals under sub-rules (c) to (g) of rule 28 shall apply mutatis mutandis to petitions for revision.(c)[The next superior authority] while passing orders on a revision petition may at its discretion enhance punishment:Provided that before enhancing the punishment the accused shall be given an opportunity to show cause why his punishment should not be enhanced:[Provided further that an order enhancing the punishment shall, for the purpose of appeal, be treated as an original order except when the same has been passed by the Government in which case no further appeal shall lie, and an appeal against such an order shall lie-,-(i)to the Inspector-General, if the same has been passed by the Deputy Inspector-General; and(ii)[ to the Special Director-General or Additional Director-General heading Zone, if the same has been passed by the Inspector-General; and(iii)to the Director-General, if the same has been passed by the Special Director-General or Additional Director-General heading Zone; and(iv)to the Central Government, if the same has been passed by the Director-General.](d)[The Director-General [or [Special Director-General or the Additional Director-General heading the Zone] [Substituted by G.S.R. 476, dated 22.4.1980. ]] or the Inspector-General] or the Deputy Inspector-General may call for the records of award of any punishment and confirm, enhance, modify or annual the same, or make or direct further investigation to be made before passing such orders:Provided that in a case in which it is proposed to enhance punishment, the accused shall be given an opportunity to show cause either orally or in writing as to why his punishment should not be enhanced.
