- The appellate authority may [for reasons to be recorded in writing] [These words were inserted by Bombay 3 of 1932, section 2 (1).] either annul, reverse, modify or confirm the decision or order of the subordinate officer appealed against, or he may direct the subordinate officer to make such further investigation or to take such additional evidence as he may think necessary, or he may himself take such additional evidence:[Provided that it shall not be necessary for the appellate authority to record reasons in writing-(a)when an appeal is dismissed summarily, or(b)when the decision or order appealed from is itself a decision or order recorded in appeal, or(c)when an appeal is made to the [[State] Government] under section 204.]
