Section 11 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
11. [ [Inserted by Notification No. 2565/XXXIX-5-(7)-1970, dated 7-11-1975.]
During or in contemplation of proceedings under these rules a Government servant may be placed under suspension by the authority competent under the ordinary rules :Provided that in the case of a judicial officer the power of suspension may be exercised by the High Court or on its recommendation by the Governor:Provided further that in relation to judicial officers, references in Rule 40-A of the Civil Service (Classification, Control and Appeal) Rules to the appointing authority shall be included as references to the High Court.]
