Section 13(5) in U.P. Janhit Guarantee Rules, 2011
(5)Where the revision officer, after hearing of the application of revision, amends the order of second Appellate Authority, then he shall send a copy of the order to the second Appellate Authority and the officers specified under sub-rule (4). Whenever the revision officer, comes to the conclusion, that the penalty imposed was unjustified, the amount deposited or paid shall be refunded to the concerned officer in the following head of account:"0070 - Other Administrative Services -
