Section 36(9) in The U.P. State Universities (Centralised) Service Rules, 1975
(9)Notwithstanding anything contained in these rules, it shall be lawful for the State Government to direct that the disciplinary proceedings against any member of the Centralised Service may be started in respect of any act or omission relating to the period before the date of his absorption in such service under Rule 7 and thereupon the provisions of sub-rules (1) to (8) shall mutatis mutandis apply.
