Section 7 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
7. [ [Substituted by Notification No. 2565/XXXIX-5 (7)-1970, dated 7-11-1975.]
(1)The proceedings of the Tribunal shall be held in camera,(2)The Government [or the High Court as the case may be] may appoint a Government servant or a legal practitioner to be known as the presenting officer, to present the case in support of the articles of charge.(3)The Government servant may take the assistance of any other Government servant to present the case on his behalf, but may not engage at legal practitioner for the purpose unless the presenting officer appointed [in his case] [Substituted by Notification No. 5016/XXXIX-4-43 (24)- 79, dated 3rd November, 1989, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 3rd November 1989, for the words 'by the Governor'.] is a legal practitioner, of the Tribunal having regard to the circumstances of the case, so permits :Provided that nothing in this sub-rule shall be construed to authorise the payment of any travelling or daily allowance to any Government servant for enabling him to assist the charged Government servant.(4)If the Government servant who has not admitted any of the articles of charge, in his written statement of defence, or has not submitted any written statement of defence, appears before the Tribunal, the Tribunal shall ask him whether he is guilty or has any defence to make and if he pleads guilty to any of the articles of charge, the Tribunal shall record the plea, sign the record and obtain his signatures thereon.]
