Section 10 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
10. [ [Substituted by Notification No. 7-1-197. Karmik-I, dated 17-4-1977.]
(1)On receipt of the Tribunal's recommendation, [* * *] the High Court may pass an order awarding a penalty other than one of dismissal, removal or compulsory retirement itself, or recommend to the Governor or pass such order as it may deem fit.(2)In a case relating to Government servant not being a Judicial Officer, the Governor on receipt of the Tribunal's recommendations, may pass an order awarding the punishment recommended by the Tribunal or a higher or lesser punishment or pass such order as he may deem fit.(3)The Governor or the High Court as the case may be, may at any time, if he or it, considers necessary call for a classification or supplementary finding from the Tribunal.(4)No appeal shall lie against as order passed by the Governor or the High Court under this rules.(5)Consultation with the Public Service Commission is not necessary in view of the first proviso to Regulation 8 (a) of the U.P. Public Service Commission (Limitation of Functions) Regulations, 1954 before passing an order of punishment under these rules.]
