Section 219 in The Railway Protection Force Rules, 1987
219. Revision.
-219.1An enrolled member of the Force whose appeal has been rejected by acompetent authority may prefer an application for revision to the next superiorauthority. The powers of revision may be exercised only when,-(a)in consequence of some material irregularity, there has been injustice ofmiscarriage of justice; or(b)fresh evidence is disclosed which could not be produced or was not availableat the time of passing of the impugned order.219.2The procedure prescribed for consideration of appeals under rule 217 shall, sofar as may be, apply to application for revision.219.3The superior authority while passing orders on the application for revision mayat its discretion enhance punishments:Provided that before enhancing the punishment, the aggrieved member shallbe given an opportunity to show cause why his punishment should not be enhanced:Provided further that subject to the provisions of sub-rule (2) of rule 212, anorder enhancing the punishment shall be treated as an original order for the purpose ofappeal, except when such an order has been passed by the Central Government inwhich case no further appeal shall lie. Where such order has been assed by the [Principal Chief Security Commissioner] [Substituted 'Chief Security Commissioner' by Notification No. G.S.R. 140(E), dated 2.2.2018 (w.e.f. 3.12.1987)], appeal shall lie to the Director-General and in the case ofsuch order by the Director-General, the appeal shall lie to the Central Government.219.4Any authority superior to the authority making the original order may, on itsown motion, or otherwise, call for the records of any inquiry and revise any ordermade under these rules and may:-(a)confirm, modify or set aside the order; or(b)confirm, enhance, reduce or set aside the punishment imposed by the order, orimpose any punishment where no punishment has been imposed; or(c)remit the case to the authority which made the order or to any other authoritydirecting such authority to make such further inquiry as it may consider properin the circumstances of the case; or(d)pass such other orders as it may deem fit:Provided that no action under this sub-rule shall be initiated after the expiryof one year from the date of the order aforesaid:Provided further that no proceeding for revision shall eb commenced until after-(i)the expiry of the period for making an appeal specified in sub-section (2)of section 9; 0r(ii)the disposal of the appeal, where any such appeal has been preferred:Provided further that in a case in which is proposed to enhance punishmentfurther, the aggrieved member shall be given an opportunity to show cause eitherorally or in writing as to why his punishment should not be enhanced.
