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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(c) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(c)whether the penalty imposed is excessive, adequate or inadequate; and, after consultation with the Commission if such consultation is necessary in the case, pass orders -
(i)Setting aside, reducing confirming or enhancing the penalty; or
(ii)remitting the case to the authority which imposed the penalty or to any other authority with such direction as it may deem fit in the circumstances of the case;