(1)Notwithstanding anything in these rules, the Governor may refer to the Tribunal a case against a retired Government servant where proceedings are proposed to be held under Article 351-A of the Civil Service Regulations.(2)Where a Government servant retires during the pendency of any proceedings against him under these rules the Governor may order the proceedings to be continued for purpose of Article 351-A of the Civil Service Regulation.(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.(4)[ For the purpose of proceedings under this rule, an assessor to be appointed in the case of a retired Government servant shall be of a rank not lower than the rank held by the charged Government servant before his retirement.]
