Section 118(4) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(4)Any authority superior to the authority making the original order may on its own motion, or otherwise, call for the records of any inquiry and revise, any order made under these rules any may(i)confirm, modify or set aside the order; or(ii)confirm, enhance, reduce or set aside the punishments imposed by the order, or impose any punishment where no punishment has been imposed; or(iii)remit the case to the authority which made the order or to any other authority directing such authority to make such further inquiry as it may consider proper in the circumstances of the case; or(iv)pass such other orders as it may deem fit:Provided that no action under this sub-rule shall be initiated after the expiry of one year from the date of the order aforesaid:Provided further that no proceeding for revision shall be commenced until after(i)the expiry of the period for making an appeal specified in section 8; or(ii)the disposal of the appeal, where any such appeal has been preferred:Provided further that in a case in which it is proposed to enhance punishment further, the aggrieved member shall be given an opportunity to show cause either orally or in writing as to why his punishment should not be enhanced.
