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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(2)the power to pass an order of punishment under Rule 10 to a Head of Department in respect of non-gazetted officer in his department:Provided that when such a delegation has been made, an appeal shall lie, against the order so passed by the Head of Department; the Governor.