Section 13 in Haryana Civil Services (Punishment and Appeal) Rules, 2016
13. Right of revision.
- After an appeal or the second appeal provided in rule 12 has been rejected, a person to whom these rules apply, may apply for revision to such superior authority as may be prescribed in the rules regulating his condition of service:Provided that the powers of revision shall be exercised only-(a)if the appellate authority is one other than Government; and(b)on the ground of material irregularity in the proceedings of the inquiry officer or appellate authority, or on the discovery of new and important matter of evidence, which after the exercise of diligence was not within the knowledge of the petitioner, or could not be produced by him when the orders were passed against him or on account of some mistake or error on the face of the record.
