Section 4 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
4. [ [Substituted by Notification No. 5016/XXXIX-4-43 (24)-79, dated 3rd November, 1989, published in U.P. Gazette, (Extraordinary), Part 4, Section (Kha), dated 3rd November, 1989.]
(1)Except as provided in sub-rule (2), the Governor may refer to the Tribunal cases relating to an individual Government servant or class of Government servants in respect of any imputation of misconduct or misbehaviour.(2)The High Court may refer to the Tribunal cases relating to an officer belonging to a service referred to in sub-rule (7) of Rule 3, hereinafter referred to as a 'Judicial Officer' in respect of any imputation of misconduct or misbehaviour.]
