Section 15A(1) in Assam Service (Discipline and Appeal) Rules, 1964
(1)Notwithstanding anything contained in Rule 15, the Government servant may appeal against an order imposing upon him the penalty of dismissals, removal or reduction in rank with the aid of the provisos (a), (b) and (c) to Article 311 (2) of the Constitution of India during the period during which the emergency proclaimed in the month of June 1975 was in force, hereinafter called in these rules as the emergency period, to a committee of 3 persons to be set up by the State Government for this purpose, the state Government may constitute as many committees as it may deem fit to deal with the appeals preferred under this rule and specify the appeals of different categories of Government servant which will be heard and dispose of by each such committee appointed. The constitution of each such committee shall be notified by the State Government in the official Gazette:Provided that any committee so constituted would not hear the case of a person, which have been dealt, directly or indirectly, by any of its members at any stage of the passing of the impugned order. Such cases shall be brought to the notice of the Government which shall then nominated some other person in place of the member in question.
