Section 15(1)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(a)the charged Government servant's for being represented by Counsel was rejected by the Tribunal on the ground that Rule 7 of the unamended rules did not permit such request being granted; or

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State of Uttar Pradesh - Subsection

Section 15(1)(a) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947