Section 15(5) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(5)If the case falls under category (c) and either of the categories (i), (ii) and (iii) mentioned in sub-rule (1) then subject to the orders, if any, of any court of law, the case shall stand referred to a new Tribunal constituted in accordance with sub-rule (7) of Rule 3 of the amended rules, and the hew Tribunal shall proceed afresh in accordance with the amended rules.Explanation. - Nothing in this sub-rule shall deemed to require the High Court to be consulted again in respect of a stage of the proceedings where proceeding of that stage had been originally taken on the recommendation or with the consent of the High Court.
