27A. [ Revisional Powers of State Government, Inspector General and Deputy Inspector General. [Section 27A was inserted, by Gujarat 16 of 1978, section 6.]
- The State Government, the Inspector General or a Deputy Inspector General may suo motu or on an application made to him within the prescribed period in this behalf, call for and examine the record of any inquiry or proceeding of any subordinate police officer under this Chapter, for the purpose of satisfying itself or himself, as the case may be, as to the legality or propriety of any decision or order passed by, and as the regularity of the proceeding of such officer, and may, at any time,-(a)confirm, modify or reverse any such order.(b)impose any punishment or set aside, reduce, confirm or enhance the punishment imposed by such order;(c)direct that further inquiry may be held; or(d)make such other order as, in the circumstances of the case it or he may deem fit:Provided that, an order in revision imposing or enhancing penalty shall not be passed unless the Police Officer affected thereby has been given a reasonable opportunity of being heard:Provided further that, no order in revision shall be passed,-(i)in a case where, an appeal against the decision or order passed in such inquiry or proceeding has been filed when such appeal is pending;(ii)in a case where, an appeal against such decision or order has not been filed, before the expiry of the period provided for filing of such appeal; and(iii)in any case, after the expiry of a period of three years from the date of the decision or order sought to be revised.]
