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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(1)On receipt of the Tribunal's recommendation, [* * *] the High Court may pass an order awarding a penalty other than one of dismissal, removal or compulsory retirement itself, or recommend to the Governor or pass such order as it may deem fit.