Section 8 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
8.
(1)The Tribunal shall in each case make such enquiry as may be necessary.(2)In conducting such enquiry the Tribunal shall be guided by rules of enquiry and natural justice and shall not be bound by formal rules relating to procedure and evidence.(3)[ * * * * * *] [Omitted by Notification No. 5016/XXXIX-4-43 (24)-79, dated 3rd November, 1989, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 3rd November 1989.]
