(1)Where any person is tried under the provisions of this Act, the Central Government or the Director-General may, in the case of a conviction,—(a)set aside the finding and sentence and acquit or discharge the accused or order him to be re-tried; or(b)alter the finding without modifying the sentence if such sentence may be legally passed on the altered finding; or(c)with or without altering the finding, reduce the sentence or commute the punishment awarded for any punishment inferior in scale; or(d)either with or without conditions, pardon the person or remit the whole or any part of the punishment awarded; or(e)with or without conditions release the person on parole:Provided that a sentence of imprisonment shall not be commuted for a sentence of detention for a term exceeding the term of imprisonment awarded:Provided further that nothing in this sub-section shall authorise the Central Government or the Director-General to enhance the sentence.
