Section 14 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
14. [ Power to issue copies on payment. [Vide Circular No. A-6172/XXV-CX-52747, dated 10-12-1947.]
- A copy of an order or other document may be issued to the charged Government servant at discretion of the Tribunal on payment by him of charges at the rate of Rs. 5 for every 1,500 word or part thereof.Administrative instructions of the State Government on the above rules.In regard to the working of the Disciplinary Proceedings (Administrative Tribunal) Rules, 1957, the State Government has issued the following guiding instructions to all Heads of Department and Principal Heads of offices :(1)Preliminary enquiries against an official shall be made under the order of the authority empowered to take disciplinary action against the delinquent. Where this authority is the Government a reference should be made to the Administrative Department of the Secretariat giving the necessary particulars.(2)If preliminary enquiries disclose a prima facie case against the official concerned, Government will decide whether the case should be referred to the Tribunal or should be dealt with departmentally under the normal rules.(3)It is to be borne in mind that the Disciplinary Proceeding (Administrative Tribunals) Rules not supersede the normal rules regulating the conduct of disciplinary proceedings against Government servants vide Rules 12 of the above rules. The new rules, however, provided an expeditions alternative to the rather cumbersome procedure provided for in the normal rules. The authority empowered to take disciplinary proceedings against their subordinate should, therefore, make full use of the Tribunal and take necessary steps to refer to it, in particular selected cases in which they consider that the application of the normal procedure should not be in the public interest. To other case particularly those concerning petty official or petty matters, the authority are free to take action under the ordinance rules. In cases of doubt a reference may be made to the Government.(4)Government attach great importance of the purity of the services. On them depends the efficiency of the administrative machinery which is essential to secure the welfare of the people of the State. Government trust that all (concerned will act with vigour so that adding moral effect be produced by their concerned action. It should take steps in this direction as should be considered as failing in his primary duty. It is, however, to be made clear that honest, constitution, devoted and impartial official should not in any way deal embarrassed by these measures which are intended to secure the integrity and efficiency of the service. Government has no doubt that way will continue to discharge their duties to the best or their ability and judgement without dealing embarrassed in any way.]
