Section 9(2) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947
(2)[ The Tribunal may recommend and punishment mentioned in the Civil Services (Classification, Control and Appeal) Rules or compulsory retirement with or without full or proportionate pension, or with or without gratuity or compassionate allowance as it may deem suitable or may recommend any action under Article 351-A of the Civil Service Regulations.
