Section 5 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
5. [ [Substituted by Notification 2565/XXXIX-5(7)-1970, dated 7-11-1975.]
(1)In forwarding any case to the Tribunal the Government [or the High Court, as the case may be] shall state-(a)the particulars of the official involved;(b)the substance of the imputations of misconduct or misbehaviour reduced into definite and distinct articles of charge;(c)a statement of imputations of misconduct or misbehaviour in support of each article of charge, which shall contain-(i)a statement of relevant fact, including any admission or confession made by the official;(ii)a list of documents by which, and a list of witnesses by whom, the articles of charge are proposed to be sustained.(1A)The Tribunal shall have the power to amend the articles of charge but not so as to affect the substance thereof and also to make any correction in the statement of the imputations of misconduct or misbehaviour in support of each article of charge.(1B)The Tribunal may, where it thinks fit in the interest of justice summon and examine any witness not included in the list referred to in sub-rule (1).(2)The Tribunal shall be entitled to the perusal of all records having a bearing on the case before it.]
