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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)The Government [or the High Court as the case may be] may appoint a Government servant or a legal practitioner to be known as the presenting officer, to present the case in support of the articles of charge.