Section 8B(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)If a member or assessors, if any, is absent at a particular hearing then in the case of a Tribunal referred to in sub-rule (7) or Rule 3 the remaining member, and in any other case, the remaining member with the assessor, or, as the case may be, both the members without the assessor may proceed with the case.
