Section 3(3) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(3)Government shall nominate one of the members of each Tribunal to be the Presiding Officer of that Tribunal.(3-A) Without prejudice to the generality of its power to replace any member of assessor whose services cease to be available for functioning as such Government may, if it is satisfied that it is expedient so to do for the ends of justice,-(a)transfer any case pending before any Tribunal either to another Tribunal having a new set of members or to a Tribunal reconstituted by replacing one of its members, or(b)replace the assessor appointed to assist it.
