Section 13 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
13.
The Governor may delegate-(1)the power under rule 4 to refer the cases of their subordinate officials to the Tribunal, to gazetted officers in-charge of districts in their respective departments or to those placed above them; and,(2)the power to pass an order of punishment under Rule 10 to a Head of Department in respect of non-gazetted officer in his department:Provided that when such a delegation has been made, an appeal shall lie, against the order so passed by the Head of Department; the Governor.
