Section 64 in The Insurance Regulatory And Development Authority (Conditions Of Service Of Officers And Other Employees) Regulations, 2000
64. Revision .-(1) Notwithstanding anything contained in these regulations-
(i)the chairperson; or(ii)the appellate authority, within six months of the date of the order may, at any time, either on his or its own motion or otherwise call for the records of any inquiry and revise any order made under these regulations, and may-(a)confirm, modify or set aside the order, or(b)confirm, reduce, enhance or set aside the penalty imposed by the order, or impose any penalty where no penalty has been imposed; or(c)remit the case to the authority which made the order to or any other authority directing such authority to make such further enquiry as it may consider proper in the circumstances of the case; or(d)pass such other orders as it may deem fit:Provided that no order imposing or enhancing any penalty shall be made by any revising authority unless the officer and other employee concerned has been given a reasonable opportunity of making a representation against the penalty proposed and where it is proposed to impose any of the penalties specified in sub-clauses (i) to (v) of clause (b) regulation 49 or to enhance the penalty imposed by the order sought to be revised to any of the penalties specified in those clauses, and if any inquiry under regulation 52 has not already been held in the case no such penalty shall be imposed except after an inquiry in the manner laid down in regulation 52:Provided further that no power of revision shall be exercised unless-(i)the authority which made the order in appeal, or(ii)the authority to which an appeal would lie, where no appeal has been preferred, is subordinate to him.(2)No proceeding for revision shall be commenced until after-(i)the expiry of the period of limitation for an appeal, or(ii)the disposal of the appeal, where any such appeal has been preferred.(3)An application for revision shall be dealt with in the same manner as if it were an appeal under these regulations.
