Section 5(7) in The Whistle Blowers Protection Act, 2014
(7)After receipt of the comments or explanations or report referred to in sub-section (3), if the Competent Authority is of the opinion that such comments or explanations or report reveals either wilful misuse of power or wilful misuse of discretion or substantiates allegations of corruption, it shall recommend to the public authority to take any one or more of the following measures, namely:—(i)initiating proceedings against the concerned public servant;(ii)taking appropriate administrative steps for redressing the loss caused to the Government as a result of the corrupt practice or misuse of office or misuse of discretion, as the case may be;(iii)recommend to the appropriate authority or agency for initiation of criminal proceedings under the relevant laws for the time being in force, if so warranted by the facts and circumstances of the case;(iv)recommend for taking of corrective measures;(v)take any other measures not falling under clauses (i) to (iv) which may be necessary for the purpose of this Act.
