Section 1 in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
1.
(1)These rules may be called the U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947.(2)They shall come into force with effect from November 8, 1947.(3)They shall apply to all Government servants under the rule-making control of the Government, and will be applicable to any acts, omissions or conduct arising before the date of the commencement of these rules as they are applicable to those arising after the date.(4)[ They shall also apply to all persons who have revived from such Government service as is referred in sub-rule (3); in so far as required for purposes mentioned in Rule 10-A.] [Inserted by Notification No. 2565/XXXIX-5 (7) 1970. dated 7-11-1975.]
