Section 24(5) in The U.P. Government Servant's Conduct Rules, 1956
(5)The appropriate authority-(a)in the case of Government servant belonging to the State service, shall for purposes of sub-rules (1) and (4), be the Government and for sub-rule (2), the head of the department;(b)in the case of other Government servants, for the purpose of sub-rules (1), (2) and (4), shall be the Head of the Department.
