Section 15(6) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(6)In any further proceedings under sub-rules (2), (3) or sub-rule (5) the Tribunal may on the evidence recorded in the case earlier by itself or by any of other Tribunal:Provided that if such Tribunal is of opinion that the further examination of all or any of the witness whose evidence had already been recorded is necessary in the interests of justice it may and where the charged Government servant so requests it shall resummon, any such witness, and after such further examination, cross-examination and reexamination, if any, as it may direct, the witness shall be discharge.
