Section 29(d) in The Central Reserve Police Force Rules, 1955
(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:
