Section 3(a) in The U.P. Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1976
(a)"departmental inquiry" means an inquiry held under and in accordance with -(i)any law made by the State Legislature or any rule made thereunder; or(ii)any rule made under the proviso to Article 309, or continued under Article 313 of the Constitution, into any charges against any person referred to in Section 2;
