Section 2 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
2.
For the purposes of these rules, unless there is anything repugnant in the subject or context,-(a)"Government" means the Government of Uttar Pradesh;(b)"Tribunal" means the Administrative Tribunal constituted under Rule 3;(c)[* * *] [Omitted by Notification No. 2565/XXXIX-5 (7) 1970. dated 7-11-1975.](d)[* * *] [Omitted by Notification No. 2565/XXXIX-5 (7) 1970. dated 7-11-1975.](e)[* * *] [Omitted by Notification No. 2565/XXXIX-5 (7) 1970. dated 7-11-1975.]
