Section 43 in U.P. Zila Panchayats Service Rules, 1970
43. Orders on appeal or representation by the appellate authority.
- The appellate authority shall consider-(a)whether the facts on which the order was based have been established;(b)whether the facts established afford sufficient ground for taking action; and(c)whether the penalty imposed is excessive, adequate or inadequate and after such consideration shall pass such order, as it thinks proper ;Provided that whenever any appellate authority proposes to enhance the punishment, the servant concerned shall be given an opportunity to show cause against the proposed enhancement.
