Section 15(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)Where the case falls in category (a) and category (ii) or (iii) mentioned in sub-rule (1) then subject to the orders, if any, or any court of law, the case shall stand referred back to the Tribunal for fresh proceedings in accordance with sub-rules (2) and (3) of Rule 7 as hereby amended.
