Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10A] [Entire Act] State of Uttar Pradesh - Subsection Section 10A(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947 (3)Any action under this rule in respect of a judicial officer shall be taken only on the recommendation or with the consent of the High Court.
