Section 92 in University of Udaipur Officers (Conditions of Service) Rules, 1976
92. Revision and Review.
- Notwithstanding anything contained in these rules: -(i)The Committee or;(ii)The appellate authority, within six months of the orders proposed to be reviewed may at any time either on its own motion or otherwise call for the records of any inquiry' and review an order made under these rules from which an appeal lies but from which no appeal has been preferred or from which no appeal lies and may-(a)confirm, modify or set aside the order; or(b)confirm, reduce enhance or set aside the penalties imposed by the order or impose any penalty where no penalty has been imposed; or(c)remit the case to the authority which made the order or to any other authority directing such authority to make such further enquiry as it may consider proper in the circumstances of the case; or(d)pass such order as it may deem fit:Provided that no order imposing or enhancing any penalty shall be made by any reviewing authority unless the employee concerned has been given a reasonable opportunity of making a representation against the penalty proposed and where it is proposed to impose any of the penalties specified in clauses (iv) to (vii) of rule 76 or enhance the penalty imposed by the order sought to be reviewed to any of the penalties specified in these clauses, no such penalty shall be imposed except after an enquiry in the manner laid down & after giving a reasonable opportunity to the employee concerned of showing cause against the penalty proposed on the evidence adduced during the inquiry.(iii)An application for review shall be dealt within the same manner as if it were an appeal under these rules.
