Section 3(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(2)Each Tribunal shall consist of two members, one of whom shall be an officer of adequate seniority to be the Head of a Department or the Commissioner of a division and the other a judicial officer qualified for appointment as a Judge of the High Court :Provided that nothing herein contained shall prevent the appointment of the same person as member of more Tribunals than one.
